CHANDERSINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed under sec. 439 Cr.P.C seeking bail in connection with Crime No.272/2022 registered at police station Susner, District-Agar (Malwa) for the offence punishable under sec. 323, 307, 294, 325, 506/34 of IPC.

(2.) Learned counsel for the applicants submits that the applicants are innocent and they have been falsely implicated in the case. It is submitted that originally case was registered under Sec. 323, 294, 506/34 of IPC but later-on Sec. 325 and 307 of IPC has been added. As per CT scan report doctor has opined that no significant abnormality seen in brain parenchyma. There is no allegation against the applicants for causing any injury to the injured. There is no criminal antecedents against them. Applicant is in custody since 10/10/2022. The investigation is complete and charge sheet was filed on 7/12/2022. There is no likelihood of early conclusion of the trial, hence prays for release of the applicants on bail.