BHANU Vs. STATE OF M P

JUDGEMENT

(1.) Heard the counsel for parties and perused the case dairy.

(2.) This is first bail application u/s. 438 Crimial P.C. Crime No. 6/03 is registered against the applicant for committing offences u/s 436/34 IPC.

(3.) It is alleged that applicant, along with his father Soma has put fire to the hut of the complainant and thereby caused damages to his property. Counsel for applicant submits that applicant is falsely implicated in the case as a civil suit between the parties is pending in the Court.