PARUL 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 applicant for grant of bail in connection with Crime No.1042/2019 registered at Police Station- Kotwali, District-Betul (M.P.), for the offence punishable under Section 25 / 27 of the Arms Act.

(3.) Learned counsel for the applicant submits that the applicant is in custody since 31.12.2019. He also submits that the applicant is innocent, he has not committed any offence and has falsely been implicated in the case. He further submits that nothing has been seized from the possession of the applicant and trial will take time for its final conclusion. With these submissions, he prays for grant of bail to the applicant.