LAWS(MPH)-2020-12-33

JAWAHAR Vs. STATE OF MADHYA PRADESH

Decided On December 22, 2020
JAWAHAR Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard on this first post-arrest application filed by the applicants under Section 439 of Code of Criminal Procedure for grant of bail. The applicants are in jail since 5.11.2020 in connection with Crime No.629/2020, registered at Police Station-Rehli, District-Sagar for offence under Sections 452, 427, 325, 324, 323, 294, 506 read with Section 34 of IPC.

(2.) Allegation against the applicants, in short, is that, applicant Jawahar @ Jahar, after consuming liquor, drove the tractor and run it over the maize which was kept by the victim for drying on the side of road. When the victim/injured objected, applicant Jawahar @ Jahar hurled filthy abuses to him. Thereafter, applicants Golu @ Rajkumar and Hallu, brothers of the applicant No.1, armed with wooden sticks, arrived at the spot. The applicant Jawahar @ Jahar picked up a spade and, thereafter, he along with other applicants, assaulted on the head of victim Ashish and also damaged other house-hold articles.

(3.) Learned counsel for the applicants submits that the applicants have falsely been implicated in the case. After investigation, charge-sheet has been filed and the applicants are not required for any further investigation. It is further submitted that the applicants are in custody since 5.11.2020 and trial will take considerable time for its disposal. Looking to the present situation of widespread of Novel Corona Virus (Covid-19), it is prayed that the applicants be enlarged on bail.