JANKI BAI AHIRWAR 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 03.08.2019, in connection with Crime No. 367/2019, registered at Police Station Civil Line, District Vidisha, for the offence punishable under Sections 323, 294, 506/34, 324 and added Section 326 of IPC.

(2.) It is the submission of counsel for the applicant that a false case has been registered against the applicant. On the basis of personal dispute arose because of water related problem in the vicinity, FIR has been lodged against the applicant. At the instance of present case, a cross case has also been registered against the complainant party vide Crime No. 366/2019 and they were granted bail. Charge-sheet has already been filed. Confinement since 03.08.2019 pre-trial detention. She undertakes to cooperate in the investigation/trial and make herself available as and when required by the trial court. She would not be a source of embarrassment and harassment to the prosecution witnesses in any manner. She further undertakes to do some community service. Under these grounds, She prayed for grant of bail to the applicant.

(3.) Learned Panel Lawyer for the State opposed the prayer made by the applicant and prayed for dismissal of this application.