SANJU 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. 172/2014 registered at Police Station, Chachoda, District Guna, for the offence punishable under Sections 307, 147, 148, 149, 353, 332, 333, 436 of IPC and Section 3(Ka) of the Lok Sampati Kshati Nivaran Adhiniyam.

(3.) LEARNED counsel for the applicant submits that applicant has not committed any offence. He has falsely been implicated in the case. Learned counsel submits that so many persons were present at the place of occurrence and the applicant was merely standing there. Learned counsel further submits that applicant runs a Handcart and he was taking his Handcart to safer place, then he was arrested. It is further submitted that co -accused Raju has been granted bail by the coordinate Bench of this Court on 19.5.2014 passed in M.Cr.C. No. 3672/2014 and on the ground of parity, the learned counsel for the applicant prayed for bail.