PRAKASH LODHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under Section 439 of the Cr.P.C. for grant of bail to the applicant who is in custody since 08.01.2020 in connection with Crime No. 07/2020 registered at Police Station STF, Kamlaganar, District Bhopal for offence punishable under Section 420, 467, 468, 471 and 120B of the Indian Penal Code.

(2.) As per the prosecution case, the complainant filed a complaint against the applicant and other co-accused persons alleging that they extracted huge amount of money in installments from the complainant on the false pretext of providing government employment.

(3.) Learned counsel for the applicant submits that the applicant has been falsely implicated in the case. He is innocent and has no connection with the crime. Therefore, prayer is made to release the applicant on bail.