Laxman Singh vs State Of MP

Deepak Kumar Agarwal, J

As per the prosecution case, on the date of incident i.e. 09/03/2021 at about 10:30 am, complainant Karan Singh Banjara was going with his domestic

animals for grazing the grass. His animals entered in the field of applicant- accused Laxman Singh. Applicant -accused and another co-accused

Komal abused him. When the complainant objected not to abuse him, in the meanwhile, the wife of co-accused Komal, namely, Santa Bai and the

wife of applicant-accused, namely, Phoolki Bai came on the spot. Co-accused Komal beat him with a stick. Applicant-accused Laxman caught hold

the neck of the complainant and both Santa Bai and Phoolki Bai threw stones on him, by which complainant Karan Singh Banjara got injures. He

lodged a report in Police Station Shamshabad, District Vidisha. On his report, Crime No. 117/2021 for offence under Sections 294, 323, 324, 506 r/w

Section 34 of IPC was registered and matter was investigated. During investigation, as per X-ray report, complainant Karan Singh Banjara had

sustained three grievous injuries, hence, Section 326 of IPC was added. After completion of investigation, charge sheet was filed.

It is submitted by the learned Counsel for the applicant that the applicant has been falsely implicated and he is in custody since 14/06/2021. He is

permanent resident of Village Hinotiya Mali, Police Station Shamshabad, District Vidisha. Conclusion of trial will take some time. Hence, he prayed

for grant of bail.

Learned counsel for the State has vehemently opposed the application and prayed for its rejection.

Both the Advocates are heard through Video Conferencing.

Considering the facts and circumstances of case as well as the fact that applicant/accused is in custody from 14/06/2021, charge sheet has been filed

and conclusion of trial will take some time, accordingly, 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 a bail bond of Rs.10,000/- (Rupees Ten Thousand only) with one solvent surety in the like

amount to the satisfaction of concerning 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.

E-copy/certified copy of this order be sent to the trial Court concerned for compliance.

CC as per rules.