LAVKUSH SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) THIS is second bail application under Section 439 of Cr.P.C. The first application has been dismissed as withdrawn vide order dated 15.7.2014 passed in M.Cr.C. No. 737/14. The applicant has been arrested in Crime No. 16/2013 registered at Police Station, Bharoli, District Bhind, under Sections 302, 147, 148, 149, 336 & 341 of IPC.

(3.) IT is submitted by learned counsel for the applicant that applicant has been falsely implicated. He has not committed any offence. The allegation against the applicant is that he caused injury to Prem Singh which was found to be simple in nature. Co -accused Ramnath Singh has been granted bail vide order dated 11.3.14 passed in M.Cr.C. No. 10359/13. The applicant is aged about 55 years. It is further submitted that a cross -case at crime No. 15/13 has been registered against the complainant party. Trial will take some time. Therefore, the applicant be released on bail.