RAVINDRA SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) CASE Diary is perused. Learned Counsel for the rival parties are heard.

(2.) THE applicant has filed this first application u/S 439, Cr.P.C. for grant of bail. The applicant has been arrested by Police Station Endori, District Bhind in connection with Crime No. 56/2012 registered in relation to the offences punishable u/Ss. 307, 147, 148, 149 and 323 of IPC and Ss. 25 and 27 of the Arms Act.

(3.) CONSIDERING the facts that the applicant is in custody since 10.06.2012; the investigation appears to be nearly complete which demonstrates the prosecution story that the applicant along with other co -accused has assaulted the injured and the applicant is said to be wielding lathi; whereas the injury giving rise to the offence under Section 307 of IPC is a gun shot injury; the overt act alleged against the applicant is of assaulting with lathi on the hand of the complainant; and that there are no criminal antecedents of the applicant, this Court is inclined to extend the benefit of bail to the applicant.