LAWS(MPH)-2023-9-50

SALAGRAM Vs. STATE OF MADHYA PRADESH

Decided On September 02, 2023
Salagram Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) This is first bail application filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of bail during trial relating to Crime No.210/2023, registered at Police Station-Satwas, District- Dewas, for the offence under Sec. 323, 324, 294 and 506/34 of IPCThe applicant is in custody since 24/8/2023.

(2.) As per the prosecution story, the allegation against the applicant is that he has assaulted the complainant .

(3.) Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated in the present crime. It is further submitted that there is a cross case also and all other co-accused persons have already been granted anticipatory bail including complainants in the cross case because both the parties have amicably settled their dispute. The applicant is in custody since 24/8/2023. Conclusion of trial will take sufficient long time. Under these circumstances, counsel prays for grant of bail to the applicant.