AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
22 paragraphs · 393 wordsDeepak Kumar Agarwal, J
This is the first bail application u/S. 439 of Cr.P.C. filed by the applicant for grant of bail.
The applicant was arrested on 27.01.2022 in connection with Crime No.265/2021 by Police Station Sirsod, District Shivpuri (M.P.) for the offence
punishable under Sections 324, 323, 294, 506, 32 of IPC and enhanced Section 326 of IPC.
As per prosecution story, on 16.11.2021, complainant Narendra lodged a report at Police Station Sirsod, District Shivpuri that on 15.11.2021 at 10
P.M., he was taking dinner outside the house of Tej Singh, there applicant/accused Sugar Singh, accused Pratap Singh came over there, due to
previous enmity started abusing in filthy languages. When he objected, accused Pratap Yadav assaulted him in right ear due to which blood was
oozing out. Applicant/accused assaulted with his lathi on his wrist of left hand and on his report offence under Sections 324, 323, 294, 506, 32 of IPC
and enhanced Section 326 of IPC bearing Crime No.265/2021 was registered. Injured was sent for medical examination. In the medical report it was
observed that "" Showing loss of tissue (Part) of right ear labule"". During investigation, applicant has been arrested on 27.01.2022.
After investigation, charge-sheet has been filed.
Learned counsel for the applicant submits applicant has been falsely implicated in the present case. He is in jail since 27.01.2022. The applicant is
ready to abide by all the terms and conditions as may be imposed by this Court. Under these circumstances, he prays for grant of bail to the applicant.
Learned counsel for the State vehemently opposed the application and prays for its rejection.
Heard learned counsel for the rival parties at length and perused the case diary.
Looking to the facts and circumstances of the case, without commenting upon the merits of the case, this Court is of the opinion that the application
should be allowed and by allowing the application it is ordered that if the applicant furnishes bail bond of Rs.25,000/- (Rupees Twenty Five Thousand
only) with one solvent surety in the like amount to the satisfaction of the trial Court, he should be released on bail. He will present during trial before
the trial Court on each and every date.
Application stands allowed and disposed of.
Copy of this order be sent to the trial Court concerned for compliance.
Certified copy as per rules.