NARU Vs. STATE OF MP

JUDGEMENT

(1.) BOTH parties heard. Case diary perused.

(2.) THIS is first application under section 439 CrPC for grant of bail in connection with Crime No. 94/05. registered by police Chandpur, District Jhabua under sections 147. 148. 149,307 & 302/34 of the IPC against the present applicants and other co-accused persons.

(3.) SO far as applicant No. 1 Naru @ Nuriya s/o Bhurla is concerned, learned counsel lor the applicant submitted that he had not caused any injury to the deceased and the only allegation against him is regarding catching hold of the deceased whereas as per the prosecution story he was also armed with a Faliya and if he was having intention to cause any injury then he could have easily used that Faliya for causing injury to the deceased. Lastly he submitted that in similarly situated circumstances one Balu s/o Dhula has been released on bail by the orders of this Court.