JEETU Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this first application u/S. 439, Cr.P.C. for grant of bail. The applicant has been arrested by Police Station Fatehgarh, District Guna in connection with Crime No. 23/14 registered in relation to the offences punishable u/Ss. 147, 148, 323, 325, 506 and 307 of IPC r/w Section 3 (1)(X) and 3 (2) (V) of SC/ST Act.

(2.) Learned Public Prosecutor for the State opposed the application and prayed for its rejection by contending that on the basis of the allegations and the material available on record, no case for grant of bail is made out.

(3.) The applicants are in custody since last about three months and the charge sheet has since been filed. The allegation of attempt to murder has been made against the applicants who are said to be wielding lathi. Omnibus allegation of assaulting the injured has been made against the applicants. The injured has been discharged after a brief spell of hospitalization. The applicants have no criminal antecedents. The trial is not likely to conclude in the near future and that prolonged pretrial detention is an anathema to the concept of liberty and the material placed on record does not disclose the applicants fleeing from justice. In view of the above, this Court is inclined to extend the benefit of bail to the applicants.