ARJUN Vs. STATE OF MP

JUDGEMENT

(1.) BY this application filed under section 439 of the CrPC, applicant Arjun has moved the application for grant of bail being implicated in Crime No.114/2015 registered by Police Station, Betma for offence under sections 307, 147, 148, 149, 294, 323, 506 of the IPC.

(2.) COUNSEL for the applicant has vehemently urged the fact that it was a case of false implication. Counsel submitted that it is alleged that complainants Rajubai. Bhuribai and Pawanbai were assaulted by the applicant and the other co -accused, due to agricultural dispute. Counsel submitted that under similar circumstances co -accused Radheshyam. Lakshman and Rajesh have been granted bail by this Court in Miscellaneous Criminal Case No.4765/2015 and hence the present applicant is also entitled to the same. Counsel submitted that the grievous injury to Bhuribai is caused by Nirbhaysingh; whereas the present applicant is alleged to have caused injury to Rajubai, which is simple in nature. Counsel submitted that the applicant is only 26 years of age his entire family is suffering due to his arrest. Hence, on the grounds of parity, Counsel prayed for grant of bail since the applicant has been arrested on 13.5.2015.

(3.) COUNSEL for the respondent State. 011 the other hand, has opposed the submissions of the counsel for the applicant and submitted that the injury caused to Rajubai is grievous in nature. However. he candidly admitted the fact that under identical circumstances the co -accused persons have already been granted bail by this Court. However. Counsel has prayed for dismissal of the application.