PRAVEEN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second bail application filed by applicant under Sec. 439 of Cr.P.C. for grant of regular bail relating to FIR No.397/2023 registered at Police Station-Jiyawan District-Singrauli (MP) for the offence under Ss. 307, 323, 294, 34 of IPC.

(2.) Learned counsel appearing for the applicant submitted that there was civil dispute between parties and during altercation, both parties assaulted each other with weapons. Cross case has also been registered against complainant party. During pendency of the case, complainant has given an affidavit that applicant is not involved in the assault. In these circumstances, applicant may be released on bail.

(3.) Learned Government Advocate appearing for the State opposed the bail application. It is submitted that incised wounds were found on the head of the injured. Injury is dangerous to life. Offence is serious and is punishable upto life imprisonment, therefore, applicant may not be released on bail.