RAJESH KUMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) Applicants have been arrested on 7/1/2022 by Police Station Pandokhar, Distt. Datia (M.P.) in connection with Crime No.217/2021 registered for offence under Ss. 294, 323, 324, 336, 506, 34 of IPC and Ijafa Ss. 325, 326 of IPC.

(3.) It is submitted by learned counsel for the applicants-Rajesh Kumar @ Raju Dohare and Bhaiyalal @ Bhaiyan that the present applicants are innocent. They have falsely been implicated in this case. Other co-accused of this case have already been granted bail by this Court. Charge sheet has already been filed. Trial will take its own time. Hence, prayed for grant of bail to the applicants.