CHIRANJIT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the 3rd application filed by the applicant under Sec. 439 of Cr.P.C. for grant of regular bail relating to Crime No.216/2023 registered at Police Station Thandla, District Jhabua (M.P.) for the offence under Sec. 294, 323, 327 and 506 of IPC.

(2.) As per the prosecution story, complainant Jignesh lodged an FIR at P.S. Thandla by stating that on 31/3/2023 when he was going on his motorcycle bearing Registration No.MP45-MP-1133 towards Nagar Palika, at that time present applicant intercepted him and demanded his motorcycle. When he refused, then applicant demanded 50 Rupees for drinking wine. Complainant again refused to fulfill his demand, then applicant abused him in filthy language and beaten him by handle of spade, due to which he sustained injury over his face. Applicant also threatened him for life. Accordingly offence has been registered.

(3.) Learned counsel for the applicant contended that applicant is innocent and he has been falsely implicated in this matter. He is in custody since 31/3/2023. Applicant's earlier two bail applications have been dismissed as withdrawn. Victim did not turn up before the trial Court for deposition, despite service of summons and bailable warrant. FIR has been lodged against unknown person. Applicant is a permanent resident of District Jhabua. Final conclusion of trial will take considerable long time. Hence, he prays that applicant be released on bail.