HEM SINGH 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. 190/2014 registered at Police Station, Janakganj, Gwalior, District Gwalior, under Sections 307, 294, 34 of IPC.

(3.) IT is submitted by learned counsel for the applicant that applicant has been falsely implicated. He has not committed any offence. There is no allegation against the applicant for causing injury to the complainant Ramjilal. The co -accused Ashok has been granted bail. The applicant is in custody since 23.6.2014. Trial will take some time. Therefore, the applicant be released on bail.