NARAYAN SINGH YADAV Vs. STATE OF M.P.

JUDGEMENT

(1.) This first bail application under Section 439 of the Code of Criminal Procedure has been filed by the applicant for grant of bail in connection with Crime No.175/2020 registered at Police Station Babai District Hoshangabad(M.P.), for the offence punishable under Sections 468 and 472 of the Indian Penal Code.

(2.) Learned counsel for the applicant submits that the applicant is running a photocopy shop and due to some disputes with the police persons he has been falsely implicated by alleging that he was fabricating forged passes during lockdown period. He also submits that the applicant is in custody since 01/04/2020. On these grounds, he prays that the applicant may be enlarged on bail.

(3.) On the other hand, learned Panel Lawyer appearing for the respondent/State opposes the bail application by submitting that case diary is not available.