SUBHASH AHAKE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) This first bail application under Section 439 of the Code of Criminal Procedure has been filed by the applicants for grant of bail in connection with Crime No.350/2018 registered at Police Station-Pandhurna, District-Chhindwara, for the offence punishable under Sections 420 and 34 of the Indian Penal Code.

(3.) Learned counsel for the applicants submits that the applicants are in custody since 03.12.2019. He further submits that the present applicants are only the agents and they used to collect the money for their boss i.e. Pushpendra, who was running the finance agency and they were also not aware about the fraud which is alleged to have been committed by them, from the complainants. He also submits that the charge-sheet has already been filed and the case of the prosecution is based upon documentary evidence and at present no physical hearing is being conducted and it is not sure as to when the same would start, therefore, the applicant may be released on bail.