KALLU Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) THIS is first bail application under Section 439 of Cr.P.C. The applicant has been arrested in Crime No. 127/2013 registered at Police Station Gohad, District Bhind for the offence punishable under Sections 302, 307, 294, 429 and 34 of IPC.

(3.) IT is submitted by the learned counsel for the applicant that he has not committed any offence. He has falsely been implicated in the alleged offence. The applicant was not person on the alleged date at Village Pali, he was at Ahmedabad, there is no allegation against the applicant for causing injuries to the deceased. The applicant is under custody. Hence, the applicant be released on bail.