UDHAM SINGH BANJARA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this first bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 7/6/2023 by Police Station Deepankheda, Tahsil Sironj, District Vidisha in connection with Crime No.24/2023 registered for offence punishable under Ss. 147, 148, 149, 323, 294, 506, 307, 325 of the IPC.

(2.) Shri Pawan Raghuwanshi, Advocate who was appointed as Mediator in the present case informed this Court that both the parties have settled their instant dispute and now intend to compromise the matter once and for all.

(3.) It is the submission of learned counsel for applicant that applicant is suffering confinement since 7/6/2023 and charge sheet has already been filed. Counsel endorsed the fact that parties have settled their matter inter se with all the efforts of Shri Pawan Raghuwanshi, Advocate and one Panch Shri Prem Singh, therefore, peace be given a chance and applicant be released on bail.