RAJU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This first application under Sec. 439 of the Code of Criminal Procedure has been filed on behalf of the applicant for grant of bail in connection with Crime No.21/2022 registered at Police Station Ahmedpur, District Sehore, for the offence punishable under Ss. 307, 308, 325, 294, 323, 506, 34, 120-B of the Indian Penal Code and 25/27 of the Arms Act.

(2.) Learned counsel for the applicant submits that the present applicant is in jail since 7/2/2022. He further submits in view of the injuries sustained by the victims, the nature of the fight took place so also the weapon used, no case of 307 and 308 is made out. Even otherwise, considering the custody period of the applicant i.e. w.e.f. 7/2/2022 he is entitled to be released on bail. He also submits that the present applicant has no past criminal antecedents. He further submits that the parties among which fight took place are the residents of same village and there is no previous enmity between them.

(3.) It is directed that the applicant be released on bail upon his furnishing a personal bond in the sum of Rs.80,000.00 (Rupees Eighty Thousand) with one solvent surety of the like amount to the satisfaction of the trial Court concerned for his appearance on the dates given by it.