JASWANT JATAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this second application under section 439 of the Cr.P.C. for grant of bail after withdrawal of earlier one with liberty to come again after investigation is completed.

(2.) The applicant has been arrested by Police Station Murar, District Gwalior (M.P.) in connection with Crime No.401/2019 registered in relation to the offences punishable under sections 307, 394, 506, 34 of IPC and added Section 25/30 of Arms Act.

(3.) Learned counsel for the applicant submitted that the applicant has falsely been implicated in the matter. There is no specific allegation against the present applicant regarding fire gunshot and even there is no injury in the MLC. The applicant is in custody since 13.07.2019. Charge sheet has been filed and no further custodial interrogation of the applicant is required. There is no possibility of applicant absconding or tampering with the evidence, if he is released on bail. Under these submissions, he prays for grant of bail to the applicant.