BHERLAL Vs. STATE OF M.P

JUDGEMENT

(1.) Investigation is complete. Challan has been filed.

(2.) Learned counsel for the applicant submits that the applicant is innocent and he has been falsely implicated in the crime. The investigation is complete and challan has been filed. The applicant has no criminal antecedents. The applicant is not required for further custodial interrogation. The applicant is sole bread earner. He is in jail incarceration since 17/02/2020 and the family is on the verge of starvation due to his jail incarceration. His further incarceration shall jeopardize life of the family members. Under such circumstances, the applicant deserves to be enlarged on bail on such terms and conditions, Hon'ble Court deems fit and proper.

(3.) Per contra, learned Panel Lawyer has opposed the application supporting the order impugned.