SONU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case-diary. This is the first bail application filed by applicant under Sec. 439 of Criminal Procedure Code, 1973 as he is implicated in connection with Crime No.1973/2022 registered at Police Station Banganga, District Indore (MP) for offence punishable under Ss. 307, 294, 323, 324, 506, 34 of IPC and Ss. 25 of Arms Act. The applicant is in custody since 6/12/2022.

(2.) Looking to the allegation levelled against the applicant, no case for grant of bail is made out, however, the applicant is at liberty to renew his prayer after the injured witness is examined in the trial Court. With the aforesaid liberty, the application is dismissed.