PAPPU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under Sec. 439 of the Code of Criminal Procedure for grant of bail to the applicant.

(2.) Applicant has been arrested on 5/11/2022 in connection with Crime No.699/2022 for offence under Ss. 458, 327, 294, 323, 336, 427, 506/34 of the IPC and Sec. 25/27 of the Arms Act registered at Police Station-Nagod, District-Satna (M.P.).

(3.) Learned counsel appearing for the applicant submitted that applicant is innocent and has falsely been implicated in the case. Applicant is in jail since 5/11/2022. As per prosecution story, applicant came on liquor shop and demanded free liquor and when applicant was not given free liquor he is said to have assaulted the employees of the shop with a Danda and has also fired Katta in air and on the very next day of incident applicant went to collect cartridges of Katta. It is further submitted that a false story has been concocted against the applicant. In these circumstances, he prayed that applicant may be enlarged on bail.