JAGDISH ADIVASI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this first application under Sec. 439 Cr.P.C for grant of bail. Applicant has been arrested on 16/5/2024 by Police Station Baghwa, District Chhatapur (M.P.) in connection with Crime No. 277 of 2023 registered for offence punishable under Ss. 147, 148, 323, 324, 294, 506, 326 of IPC.

(2.) Learned counsel for the applicant submits that on the report of Amresh Adiwasi FIR No.276 of 2023 was registered against the opposite party which was registered prior to crime no.277/2023. The applicant is innocent and have falsely been implicated in the present case. The applicant is in custody since 16/5/2024. The applicant is permanent resident of Distt.Chhatarpur and there is no likelihood of his absconsion or tampering with the prosecution evidence. He is ready to abide by the terms and conditions as may be imposed. With the aforesaid submissions, prayer for grant of bail is made out.

(3.) Per contra, learned counsel for the respondent/State has opposed the bail application.