MOHD. JISHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) This is second application under Section 439 Cr.P.C for grant of bail in connection with Crime No.85/2019 registered at Police Station - M.I.G., Indore for commission of offence punishable under Sections 307, 323, 294/34 of the IPC and sec. 25 of the Arms Act. The first application being M.Cr.C.No.19073/2019 has been dismissed as withdrawn vide order dated 15.5.2019.

(2.) It is alleged that applicant inflicted injuries to Sonu by knife, due to which he sustained grievous injuries.

(3.) Learned counsel for the applicant submits that applicant is neither named in the FIR nor in the statement of injured persons. Although he was identified by injured Rahul and Sonu but both the witnesses have been examined before the trial court and they have not supported the prosecution story and turned hostile. Applicant is in jail since 14.2.2019 and conclusion of trial will take sufficient long time. In such circumstances, he prays for grant of bail to the applicant.