(1.) They are heard and perused the case diary/challan papers.
(2.) This order shall also govern the disposal of M.Cr.C. No.10657/2023, as both the Misc. Criminal Case have arisen out the same Crime number. This is the applicants' first bail application under Sec. 439 of Criminal Procedure Code, 1973. They are implicated in connection with Crime No.12/2023 registered at Police Station-Lalghati, District- Shajapur (MP) for offence punishable under Ss. 294, 323, 506, 447, 427, 147, 148, 307, 120-B and 34 of the I.P.C. The applicants are in custody since 17/1/2023.
(3.) The allegation against the applicants is of assault to the complainant and the other person. Counsel for the applicants has submitted that the charge sheet has already been filed and the applicants are lodged in jail since 17/1/2023. It is further submitted that the final conclusion of the trial is likely to take a long time and no other cases registered against the applicants. It is further submitted that the incident appears to have taken place on the spur of the moment. Thus, it is prayed that the bail applications be allowed. Counsel for the objector has opposed the prayer and it is submitted that the complainant in the present case the injured Narendra was required to hospitalized for a period of seven days as per the charge sheet also he hospitalized to the CCTV footage of the incident in which it is seen that the applicants are assaulting the complainant and the minor girl. Counsel for the respondent / State has also opposed the prayer.