JAFAR MANSOORI Vs. STATE OF M.P.

JUDGEMENT

(1.) This is first application under Section 439 Cr.P.C for grant of bail on behalf of the applicant Jafar Mansoori. The applicant is in jail since 23.10.2019 in connection with Crime No.762/2019 registered at Police Station - Industrial Area, Dewas, District Dewas for commission of offence punishable under Section 295-A of the IPC.

(2.) As per prosecution case, the applicant is alleged to have passed a message to Shubham on his mobile phone No.9039998128 which tantamounts to hurting of religious feelings. The message in turn was sent to the complainant. Accordingly, the case has been registered.

(3.) Learned counsel for the applicant submits that applicant is innocent and he has been falsely implicated in the present crime. Investigation is complete and challan has been filed. Applicant has no criminal antecedents. He is a poor young person. His incarceration would not only stigmatize his future career but, also shall precipitate mental agony. In such circumstances, he prays for grant of bail on such terms and conditions this Court deems fit and proper.