RAJPAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicants have filed this first application u/S.439 Cr.P.C for grant of bail.

(2.) Applicants have been arrested on 07/01/2022 by Police Station Pandokhar, District Datia (M.P.) in connection with Crime No.217/2021 registered for offence under Ss. 294, 323, 324, 336, 506, 34, 325 and 326 of the IPC.

(3.) It is submitted by learned counsel for the applicants, namely, Rajpal @ Ballu and Rajabhaiya @ Ravi that the applicants are innocent. They have not committed any offence. They have falsely been implicated in this case. The applicants are aged around 38 years and 24 years respectively and are in custody since 07/01/2022. It is further submitted that there is previous enmity between the parties. Cross-case has also been registered against the present applicants in connection with Crime No.218/2021 in the same police station for the offence under Ss. 294, 323, 336, 506 and Sec. 3(1)(r), 3(1)(s), 3(2)(va) of the Scheduled Castes and Scheduled Tribes Act. It is further submitted co-accused- Anand Dohre has already been granted bail by this Court vide order dtd. 2/2/2022 passed in M.Cr.C.No.4389/2022.