DHRUV SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available. Learned counsel for the rival parties are heard. The applicant has filed this first bail application u/S.439, Cr.P.C. for grant of bail. The applicant has been arrested by Police Station Karera, District Shivpuri in connection with Crime No.599/2015 registered in relation to the offences punishable u/Ss.307, 147, 148, 149, 294 and 506 later on added 456, 324 and 325 of IPC.

(2.) Learned Public Prosecutor for the State opposed the application and prayed for its rejection by contending that on the basis of the allegations and the material available on record, no case for grant of bail is made out.

(3.) The applicant is in custody since 04.05.2016 and the investigation is over. Allegation of attempt to murder is alleged with the allegation that some persons have caused minor injuries on the neck of injured with Sword. The applicant has no criminal antecedents.