PRABHU Vs. STATE OF MP

JUDGEMENT

(1.) As per statement made by the accused/petitioner, this is the first bail application under section 439 of Cr.P.C., 1973 before High Court in connection with Crime No.186/2018 under Section 323, 294, 506, 324 and 307 of the IPC registered at Police Station-Bag, District-Dhar. No other bail application has been preferred by him.

(2.) It is submitted by the learned counsel for the petitioner that the petitioner is innocent and has falsely been implicated in the present case. There is no evidence against him. Conclude of trial is likely to take time. The petitioner is permanent resident of District-Dhar. There is no possibility of his absconding. He is ready to furnish adequate security, therefore, he may be released on bail.

(3.) It is further submitted that he is handicapped. He has falsely been implicated in the case. A cross case under the noncognizable offence is also registered on his complaint against Kekadiya. The incident occurred suddenly without any preparation or premeditation. The injury was found simple in nature. No bony injury was detected. The petitioner has no criminal antecedents. He is in custody since 23.05.2018.