SURESH RAWAT Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) THIS is first application under Section 439 of Cr.P.C. The applicant has been arrested in Crime No. 98/2013 registered at Police Station, Tentara, District Morena, for the offence punishable under Sections 147, 148, 149, 294, 307, 302, 341 and 506 -B of IPC.

(3.) IT is submitted by learned counsel for the applicant that applicant has been falsely implicated. He has not committed any offence. On the basis of the report of the applicant, a cross case under Sections 341, 294, 147, 148, 149, 323 and 506 Part II of IPC has been registered against the complainant party. The charge -sheet has been filed. It is further submitted that co -accused Kalua Rawat and Mahesh have been released on bail vide order dated 3.2.14 and 17.2.14 passed in M. Cr. C. Nos. 99/14 and 726/14 respectively and the case of present applicant is identical to that of co -accused. The applicant is in custody since 26.9.2013 and trial is likely to take some time. Hence, prayed for bail.