DIPANSHU KALE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application filed by the applicant under Section 439 of the Cr.P.C. for grant of bail, who is in custody since 17.8.2020 in connection with Crime No.607/2020 registered at Police Station Multai, District Betul for the offence punishable under Section 436 of IPC.

(2.) Learned counsel for the applicant has submitted that the applicant is innocent. He is in custody since 17.8.2020. Charge sheet has been filed. Trial will take time due to Covid-19. Hence, he be enlarged on bail.

(3.) Learned P.L., opposed the application and prayed for its rejection.