MANOHAR CHARMKAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by the applicants under Sec. 439 of the Code of Criminal Procedure for grant of regular bail relating to FIR No.329/2023 registered at Police Station-Jaitpur, District-Shahdol (M.P.) for the offence under Ss. 306 and 34 of the IPC.

(2.) Learned counsel appearing for the applicants submitted that applicants are in jail since 17/9/2023. Incident occurred on 17/2/2023 and FIR has been lodged after period of seven months i.e. on 17/9/2023 which throws doubt on prosecution story. In these circumstances, applicants may be released on bail.

(3.) Learned Government Advocate appearing for the State opposed the application for grant of bail, however, he could not deny the fact regarding long delay in lodging of FIR.