HARSH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed by the applicant under Sec. 439 of Cr.P.C. in connection with FIR/Crime No.150/2023 registered at Police Station, Juni Indore, District Indore (M.P.) for offence punishable under Sec. 307, 294, 506, 34 of the IPC.

(2.) A s per prosecution case, complainant Rajkumar@Deva is a press reporter. On 21/4/2023 at 10:45 p.m. he had gone infront of Sapna Sangita Talkies for coverage of some moment, at that time present applicant Harsh@ Tillu along with co-accused persons came there. Co-accused-Dhananjay grabbed the collar of complainant's shirt and present applicant Harsh@Tillu assaulted the complainant on his head by lathi and co-accused Waqaar assaulted on his left hand by means of lathi. FIR has been lodged against applicant and co-accused persons. Learned counsel for the applicant submits that he has not committed the offence and has falsely been implicated in the case. As per the MLC injuries of the complainant are simple in nature. Applicant is in custody since 15/5/2023.

(3.) After completion of investigation charge sheet has been filed. Trial will take sufficient long time for its disposal, therefore, it is prayed that the present applicant be released on bail. Learned Panel Advocate for the respondent/State has objected the prayer of the applicant but fairly submits that applicant is having no criminal past.