SHIVKUMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by the applicant under Sec. 439 of the Cr.P.C. for grant of bail relating to FIR No. 147 of 2020 registered at Police Station Mehgaon, District Bhind (M.P.) for the offence under Ss. 452, 323, 294, 336, 308 and 34 of the I.P.C.

(2.) Allegation against the present applicant/accused is of house trace pass and fighting in a dwelling house as well as he fired in air with complainant which is endangered to human life.

(3.) Learned counsel for the applicant argued that the applicant is innocent and has been falsely implicated. All other co-accused persons have already been granted bail by this Court. Applicant is in custody since 2/8/2023. No gunshot injury is found on the body of the injured. On account of enquiry, the accused was not arrested and he himself surrendered before the learned trial Court. He is permanent resident of District Bhind (M.P.) and there i s no possibility of his absconding or tempering with prosecution case. On these grounds, he prays for grant of bail to the applicant.