CHATURBHUJ DUBEY Vs. STATE OF M P

JUDGEMENT

(1.) This is third bail application under section 439 of the Code of Criminal Procedure. The applicant has been arrested in connection with Crime No. 663/12 registered by Police Station Ganjbasoda, District Vidisha, for the offences under sections 147, 148, 149, 341, 302 of Indian Penal Code and Section 25 of Arms Act.

(2.) Shri R.K.Singh Kushwaha, learned counsel for the applicant submits that the applicant was falsely implicated in the case. Coaccused Harishankar and Toransingh have been enlarged on bail by this Court in Misc.Cri.Case No. 5849/2013 and Misc.Cri.Case No. 6833/2013, respectively. The applicant is 67 years old and, therefore, he be enlarged on bail.

(3.) The attention of this Court is drawn on the bail orders of Harishankar and Toransingh aforesaid. It is contended that earlier bail applications of Harishankar and Toransingh were rejected but lateron the same were granted. The present applicant is sailing in the same boat.