GOLU MEENA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second bail application u/S 439 of Cr.P.C filed by the applicants for grant of bail. First application was dismissed on merits vide order dated 24.09.2019 in M.Cr.C No. 38047/2019 with liberty to come again after conclusion of investigation.

(2.) The applicants have been arrested on 27.08.2019 by Police Station Karariya District Vidisha in connection with Crime No.102/2019 registered in relation to the offence punishable u/Ss. 323, 294, 506, 326, 427 and 34 of IPC.

(3.) It is submitted by learned counsel for the applicants that earlier bail application was dismissed on merits vide order dated 24.09.2019 in M.Cr.C No. 38047/2019 with liberty to come again after conclusion of investigation, now charge sheet has been filed on 17.10.2019. Learned counsel for the applicants submits that as per X-Ray report, the injuries inflicted by the applicants are found to be simple in nature. Learned counsel for applicants further submits that there is no criminal history against the present applicants.