SANTOSH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed by the applicant under Sec. 439 of the Cr.P.C. for grant of regular bail relating to FIR No.159/2023 dtd. 5/5/2023 registered at Police Station - Singhpur, District - Satna (M.P.) for the offence punishable under Sec. 342,294, 323,506,327 r/w 34 of IPC, sec. 25/27 of the Arms Act and Sec. 11/13 of M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981. Applicant is in detention since 15/6/2023.

(2.) As per the prosecution story, on 5/5/2023, Rakesh Pandey lodged an F.I.R alleging that on 4/5/2023 at around 10.30 when he by his Scorpio vehicle bearing registration No.MP-19-CA-7308 was going towards Singhpur to get the diesel filled in his vehicle, on the way at Jharsi turn, Rahul Singh, Santosh @ Gaurav Singh and Bablu Sharma met and asked him to drop them upto their field. At this, he drop them at Rahul Singh's field at Jharsi turn. Thereafter, Rahul Singh demanded Rs.2,000.00 for consuming liquor. When he refused to give money, they all abused and beat him. F.I.R was registered. After investigation, charge sheet has been filed.

(3.) Learned counsel for the applicant has submitted that applicant has not committed any offence. He is innocent. He has been falsely implicated. F.I.R has been lodged after one day's delay. After investigation, charge sheet has been filed. Trial of the case will take considerable time. Co-accused persons have already been released on bail. Case of the present applicant is identical to the case of co-accused who have already been released on bail Therefore, it is prayed that applicant may be released on bail.