MOHANLAL ANURAGI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed by the applicant under Sec. 439 of the Code of Criminal Procedure for grant of regular bail relating to FIR No.176/2022 registered at Police Station-Harpalpur, District-Chhatarpur (MP) for the offence under Sec. 302 of the IPC.

(2.) Learned counsel appearing for the applicant submitted that applicant is in jail since 8/10/2022. Applicant is innocent and has falsely been implicated in the case. It is submitted that applicant is not named in the FIR. Applicant is said to have assaulted his father with a stick which resulted in his death. Nobody has seen applicant assaulting his father. Police has seized stick which was not blood stained. Stick is a common weapon found in every house. In these circumstances, he prayed that applicant may be released on bail.

(3.) Learned Government Advocate appearing for the State opposed the application for grant of bail.