VIVEK PATHAK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under Section 439 of CrPC for grant of bail.

(2.) The applicant has been arrested on 03/7/2021 in connection with Crime No.76/2021 registered at Police Station GRP (BG), District Gwalior for offence under Sections 170, 171, 384, 419, 34, 120-B and 392 of IPC and Sections 11, 13 of MPDVPK Act.

(3.) It is submitted by learned counsel for applicant Vivek Pathak that the applicant has been falsely implicated. He has not committed any offence. He is in jail since last more than four months. It is further submitted that other co-accused persons have already been granted bail by this Court and case of the present applicant is also on the same footings. Hence, prayed for grant of bail to the applicant.