KAMAL SINGH KIRAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.

(2.) It is submitted by learned counsel for the applicant that the applicant is innocent and he has falsely been implicated in the offence. It is submitted that there was a civil suit among the complainant and accused persons. Co-accused Raghuveer has filed a civil suit against husband of complainant. Now investigation is complete and charge sheet has been filed and the conclusion of trial will take its own time, hence prayed for grant of bail.

(3.) Learned counsel for the State opposed the application and prays for dismissal of the bail application.