CHARAN SINGH YADAV Vs. STATE OF M.P.

JUDGEMENT

(1.) Case diary is perused.

(2.) The applicant has filed this first bail application u/S. 439, Cr. P. C. for grant of bail. The applicant has been arrested by Police Station Surpura, District Bhind in connection with Crime No. 33/2019 registered in relation to the offences punishable u/Ss. 307, 34 of IPC.

(3.) Learned counsel for the applicant submits that the applicant has been falsely implicated in the case. He is in custody since 17. 10. 2019. The trial will take its own time and there is no possibility of his absconding or tampering with the prosecution case. It is submitted on behalf of the applicant that he is not main accused of the case and he is not present at the place of incident; therefore, he was not involved directly in the incident. There was quarrel between the husband and wife and he was mediating the quarrel between the husband and wife. Accordingly, it is submitted that applicant has not committed any offence. Under these circumstances, counsel for the applicant prays for grant of bail.