HIRALAL GURJAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the second bail application u/S.439 Cr.P.C filed by the applicant for grant of bail. T h e applicant has been arrested on 7/10/2022 by Police Station-Narwar, District- Shivpuri (M.P.) in connection with Crime No.288/2022 for the offence punishable under Ss. 307, 323, 294, 506, 147, 148, 149, 302, 325, 201 of IPC and 25, 27 of Arms Act.

(2.) Learned counsel for the applicant submits that the applicant has been falsely implicated in this case. He is in custody since 7/10/2022. Investigation has been complete and charge-sheet has been filed. It is further submitted that main accused are co-accused Jeetu and Ahwaran Singh who caused injuries to the deceased. Allegation against the applicant is of causing injury to the injured. He undertakes to cooperate in trial. The applicant is ready to abide by all the terms and conditions as may be imposed by this Court. With the aforesaid submissions, prayer for grant of bail is made. Learned counsel for the State vehemently opposed the prayer and prayed for dismissal of the application.

(3.) Looking to the overall facts and circumstances of the case, but without commenting on the merits of the case, this Court is of the opinion that the application should be allowed and by allowing the application it is ordered that if applicant furnishes cash surety of Rs.25,000.00 (Rupees Twenty Five Thousand Only) with personal bond of the like amount to the satisfaction of the trial Court, he should be released on bail. He will present during trial before the trial Court on each and every date.