BHERONAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD on I. A. No. 8986/08, which is an application filed on behalf of the complainant for assist to Public Prosecutor. Application is allowed, the arguments heard finally.

(2.) THE applicant has filed this application under Section 439 of Cr. P. C. for grant of bail. The applicant has been arrested by police Aron District Guna in crime No. 107/08 registered for the offence punishable under Sections 147, 148, 323, 452, 307 and 302/149 of IPC.

(3.) IT is submitted that in this incident one narayan Singh died due to injury sustained to him on the head. In the initial FIR, the injury on the head of deceased is attributed to three co-accused persons. All these three accused caused injuries to the deceased by means of farsi. Thereafter, it is alleged that the present applicant has also caused injury to the other witnesses namely Makhan, rampal and Jagannath. The injuries caused by the present applicant are found to be simple in nature on medical examination of these injured. The applicant is in jail, charge sheet has been filed and disposal of the case will take time, therefore, prayed for grant of bail.