SACHIN PAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by the applicant under Sec. 439 of the Cr.P.C. for grant of bail relating to Crime No.790 of 2023 registered at Police Station Murar, District Gwalior (M.P.) for the offence under Ss. 326, 324, 294, 323, 506/34 of IPC.

(2.) Learned counsel for the applicant argued that applicant is innocent and has been falsely implicated. Complainant party/injured persons and the applicant/accused are neighbour and present F.I.R. is lodged on account of some severe dispute. However, the dispute has already been settled between the parties and in support of the injured persons Manoj has filed affidavit. The applicant is under custody since 27/1/2024 and he is resident of District Gwalior (M.P.). There is no possibility of his absconsion or tampering with prosecution case. On these grounds, he prays for grant of bail to the applicant.

(3.) Per contra, learned Panel Lawyer for the respondent/State opposed the bail application by citing criminal history and prayed for its dismissal.