RAMESHWAR Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this first application under Section 439 of Cr.P.C for grant of bail, who has been arrested and is in custody since 30.07.2019, in connection with Crime No. 158/2018, registered at Police Station Kotwali, District Datia, for the offence punishable under Sections 307, 34 of IPC and Section 25/27 of the Indian Arms Act.

(2.) It is the submission of counsel for the applicant that the applicant is in confinement since 30.07.2019 on false pretext.

(3.) Initially FIR has been registered while referring unknown person and thereafter, statement under Section 161 of Cr.P.C. was recorded in which the name of applicant has been mentioned. Therefore, he has been arrested by the police. He undertakes to cooperate in the investigation/trial and make himself available as and when required by the trial court. He would not be a source of embarrassment and harassment to the prosecution witnesses in any manner. He further undertakes to do some community service. Under these grounds, he prayed for grant of bail to the applicant.