BALLI @ BALRAJ Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) With consent heard finally.

(2.) This is first bail application under Section 439 of Cr.P.C. on behalf of the applicant. The applicant is in custody since 08/10/2018 in connection with Crime No.267/2018 registered at Police Station Purani Chabni, District-Gwalior for the offence punishable under Sections 307 , 336 , 294 , 427 and 34 of IPC.

(3.) It is the submission of learned counsel for the applicant that the case is of false implication. From the narration of the events as contained in FIR, it reveals that applicant only shot in air and at best act attributable over the applicant is in respect of Section 336 of IPC. Applicant already suffered jail sentence of 3 months as he is in confinement since 08/10/2018. Charge-sheet has already been filed and confinement amounts to pre trial detention. He undertakes to cooperate in the investigation therefore, prayed for grant of bail.