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Judgment
11 paragraphs · 183 wordsSujoy Paul, J
This is the second application filed by the applicant/accused under Section 439 of Cr.P.C for grant of bail in connection with Crime No.228/2020
registered at Police Station, Avantipur Badodiya, Distt. Shajapur for the offences registered under Sections 307, 147, 148, 149, 294 of the IPC &
Sec.25 of Arms Act.
Learned counsel for applicant submits that applicant is in custody from 8/10/2020. His name is not there in the FIR. After few days from incident
Antarsingh took his name for the first time. There is a cross case. The injuries on complainant Prahlad Singh are simple in nature.
Government counsel has opposed the bail application by contending that there are multiple injuries on Prahlad Singh caused by sharp cutting weapons.
Considering the aforesaid, bail application may be rejected.
Considering the prosecution story and nature of injuries caused, I am not inclined to grant bail to the applicant before statement of complainant/injured
Prahlad Singh is recorded by Court below.
 Resultantly, bail application is rejected by reserving liberty to renew it after statement of Prahlad Singh is recorded by Court below.