SHANTILAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Thisis first application under Sec. 439 of Criminal Procedure Code, 1973, filed by the applicant for grant of bail.

(2.) The applicant is facing trial in connection with Crime No.105/2022, registered at Police Station Maingaon District Khargone for the offence punishable under Ss. 294, 323, 324, 506/34, 325 and 307of IPC. The applicant is in custody since 9/3/2022.

(3.) Learned Government Advocate has opposed the application by submitting that their are serious allegations against the applicant to assault the complainant, hence, no case for bail is made out.