KRIPAL SINGH Vs. STATE OF M P

JUDGEMENT

(1.) This is third bail application under Section 439 Cr.P.C. by the applicant arising out of Crime No.326/2012 registered at Police Station P.S.Isagarh, District Ashoknagar for the offences punishable under Sections 326, 323, 294, 451 and 506/34 of IPC.

(2.) Learned counsel for the applicant submits that the applicant has undergone further period in custody. He is in custody since 11.11.2012. By drawing attention of this Court on merits, it is contended that the applicant is falsely implicated.

(3.) The bail application was opposed by Shri Newaskar, P.P. He produced the record for the perusal of this Court.