PREMNARAYAN Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter is heard through Video Conferencing.

(2.) The applicant has filed this third bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 09.12.2019 by Police Station Rannod, District Shivpuri in connection with Crime No.181/2019 registered for offence under Sections 323 , 324 , 326 , 294 , 452 , 506 / 34 of IPC.

(3.) It is the submission of learned counsel for the applicant that false case has been registered against him and he is suffering confinement since 09.12.2020; whereas, charge-sheet has already been filed. It is further submitted that no fracture has been sustained by the victim over his head and on the complaint of son of applicant, a case was registered against the victim also, therefore, it is a case of cross FIRs. He undertakes to cooperate in trial and would not be a source of embarrassment or harassment to the complainant party in any manner. He further undertakes to serve the national cause by making installing Arogya Setu App, if bail is granted. On these grounds, prayer for bail has been made.