DAYA Vs. STATE OF M P

JUDGEMENT

(1.) This is an application seeking bail under section 439 of the Cr. P.C. in Crime No.595/92 registered at P.S.Malharganj, Indore pertaining to offences punishable under section 302/34 of the IPC.

(2.) The applicant aged 20 years, has been in custody since 30.10.1992.

(3.) Similar bail plea was rejected by the Court below on 7.1.1993 in MJC No. 3353192 on the linchpin of one affidavit construed as emitting a Tpossibility that the applicant, if free, may injure the cause of public justice and thus misuse the liberty. Two factors luculently emerge from this as under: