SAMRAT AND OTHERS Vs. STATE OF M.P.

JUDGEMENT

(1.) This is the first application under Section 439 of Cr.P.C. for grant of bail on behalf of the applicants as they are in custody since 29.11.2019 in connection with Crime No.573/2019 registered at Police Station Waraseoni for the offences punishable under Sections399 , 402 of the IPC and Sections 25 and 27 of the Arms Act.

(2.) The allegation against the applicants are that on the date of the incident i.e. on 29.11.2019 they were apprehended by the police Waraseoni while preparing to commit dacoity at a petrol pump.

(3.) Leaned Sr. Counsel for the applicants has submitted that the charge-sheet in the present case has already been filed and the applicants are in jail since 29.11.2019. It is further submitted that the applicants were on their way to pilgrimage and on account of animosity with the police at Karad, the present applicants have been falsely implicated in this case.