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Judgment
5 paragraphs · 136 wordsG.S. Ahluwalia, J
This second application under Section 439 of Cr.P.C. has been filed for grant of bail. The first application was dismissed by order dated 19.1.2022 passed in M.Cr.C.No.2878/2022 with liberty to revive the prayer after undergoing some reasonable period of detention.
The applicant has been arrested on 4.12.2021 in connection with Crime No.275/2021 registered at Police Station Umri, District Bhind for offence under Sections 307, 34 of IPC and under Section 25/27 of the Arms Act.
The applicant is in jail for the last three months only.
In view of the allegations that he had assaulted on the head of the injured, the detention of three months cannot be said to be reasonable. Accordingly, the application fails and is hereby dismissed with liberty to revive the prayer after undergoing some reasonable period of detention.