ANIKET Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this second bail application u/S.439 Cr.P.C for grant of bail.

(2.) Applicant has been arrested on 16/5/2021 by Police Station Aron Distt. Guna (M.P.) in connection with Crime No.313/2021 registered for offence under Ss. 394, 395, 120-B, 397 of IPC.

(3.) It is submitted by learned counsel for the applicant- Aniket @ Anya that the applicant has not committed any offence. He has falsely been implicated in this case. Applicant is in custody since 16/5/2021. It is further submitted that co-accused Manoj Singh has already been granted bail by this Court vide order dtd. 15/11/2021 passed in M.Cr.C. No.55507/2021 and the case of present applicant is on same footing. Investigation is complete and charge-sheet has been filed. Trial will take its own time. Applicant is ready and willing to abide by any condition which may be imposed by this Court. Hence, prays for grant of bail to the present applicant.