VIKAS Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under Sec. 439 of the Cr.P.C. filed on behalf of the applicant in connection with Crime No.224/2020 registered at Police Station Boda, distt. Rajgarh (M.P.) under Ss. 294, 307 of IPC & Sec.25(1B)(B) of Arms Act.

(2.) Counsel for applicant submits that the complainant has been examined in the Court and he has not supported the prosecution case.

(3.) In view of the statement of the complainant in which he has specifically denied any such incident, I am of the view that the applicant is entitled for grant of bail. Therefore, without expressing any view on the merits of the case, the application is allowed.