DEENDAYAL PRAJAPATI Vs. STATE OF MADHYA PRADESH

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 21-09-2019, in connection with Crime No.65/2019, registered at Police Station Sirsi District Guna for the offence punishable under Section 294, 323, 506, 307 of IPC.

(2.) It is the submission of learned counsel for the applicant that false case has been registered against him and he is suffering confinement since 21-09-2019. According to learned counsel for the applicant, offence under Section 307 of IPC is not made out. Medical report does not indicate any serious injury caused by the applicant nor any fracture is apparent on record. Charge-sheet has already been filed and confinement since 21-09-2019 amounts to pretrial detention.

(3.) He undertakes to cooperate in the investigation and trial and to appear before the trial court as and when required and further undertakes to do some community service. Thus, prayed for bail.