BRAJESH Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this second bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 31/10/2021, by Police Station- Joura, District Morena, in connection with Crime No.684/2021, registered for offence punishable under Ss. 307, 323, 294, 506, 498-A, 147, 148, 149 of IPC. Earlier bail application was dismissed as withdrawn by this Court.

(2.) At the outset, learned counsel for the applicant pressed for withdrawal of this bail application on merits, but confined his arguments to the extent of temporary bail and submitted that matter pertains to the domestic dispute between the parties because complainant party is family members of applicant's wife. Due to said dispute, incompatibility shared by the applicant and his wife, this alleged event occurred. According to the counsel for the applicant, complainant side is ready to settle the matter once and for all and also applicant wants his wife back into family-fold. It is further submitted that in absence of applicant, his family is finding hard to make both the ends meet. Confinement amounts to pretrial detention. Applicant undertakes to cooperate in trial as well as investigation and would make himself available as and when required. He would not be a source of embarrassment or harassment to the complainant party. Under these grounds, he prayed for bail.

(3.) Learned Public Prosecutor for the State opposed the prayer and prayed for dismissal of this application.