RAKESH CHOUKSEY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under Sec. 439 of Criminal Procedure Code, 1973 filed by the applicant for grant of bail relating to FIR No. 34 of 2023 dtd. 27/02/2023 registered at Police Station Gauharganj, District - Raisen (M.P.) for the offence punishable under Ss. 294, 456 and 307 of IPC.

(2.) As per the prosecution story, the allegation against the applicant is that he alongwith co-accused assaulted the complainant by means of baka therefore, he sustained grievous injuries, hence, the case was registered against the applicant.

(3.) Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated in this case. It is further submitted that matter has been settled amicably between the complainant and accused out of the Court and the applicant is in custody since 1/03/2023. Charge-sheet has been filed and conclusion of trial will take sufficient time. On the aforesaid grounds, prayer is made to release the applicant on bail.