YASIN LALA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed by the applicant - Yasin Lala S/o Yusuf Lala under Sec. 439 of Code of Criminal Procedure, 1973 for grant of bail in connection with Crime No.812/2021 registered at Police-Station - Mahakal, District - Ujjain (MP) for the offence punishable under Sec. 307, 294/34 of Indian Penal Code, 1860 along with Sec. 25 and 27 of Arms Act, 1959 and the applicant is in custody since 26/1/2022.

(2.) The prosecution story in short is that on 24/11/2021 at about 8:30 pm, co-accused persons namely; Shadab, Chand and Imran abused and assaulted Imtiyaz (complainant), co-accused Shadab gave gun shot injury from his country made pistol to complainant Imtiyaz on his stomach due to which he sustained grievous injuries. It is alleged that country made pistol was provided to co-accused Shadab by present applicant.

(3.) Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in the aforesaid offence. He further submits that except the memorandum statement of co-accused Shadab, there is nothing available on record to connect the applicant with the aforementioned crime.