RAJENDRA JATAV Vs. STATE OF M.P.

JUDGEMENT

(1.) This is the first bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.

(2.) The applicant is in custody since 9/1/2022 in connection with Crime No.7/2022 registered by Police Station Sirsaud, District Shivpuri (MP) for the offence punishable under Ss. 147, 148, 149, 294, 307, 323, 324, 341, 506, 326 of IPC.

(3.) Learned counsel for the applicant submits that applicant has been falsely implicated in the case. He is in custody since 9/1/2022. Investigation has been complete and charge-sheet has been filed. It is further submitted that for the same incident one counter FIR bearing Crime No.8/2022 was lodged by applicant/Rajendra Jatav against injured Rajaram, complainant Shishupal and Raju for the offence punishable under Ss. 324, 323, 294, 506, 34 of IPC. Copy of the FIR has been placed on record. It is submitted that applicant also received injuries in the incident. On such premises, learned counsel for the applicant prayed for bail.