AMAN GOSWAMI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under Sec. 439 of CrPC for grant of bail. The applicant has been arrested on 27/11/2021 in connection with Crime No.463/2020 registered at Police Station Inderganj, District Gwalior for offence under Ss. 420,34, 468 and 471 of IPC.

(2.) It is submitted by learned counsel for applicant Aman Goswami that the applicant has been falsely implicated. He has not committed any offence. He is in custody since 27/11/2021. It is further submitted that co-accused Akash Katare has already been granted bail by this Court by order dtd. 26/2/2021 passed in MCRC No.10959/2021 and case of the present applicant is also on the same footings. Hence, prayed for grant of bail to the applicant.

(3.) Per contra, learned State counsel opposed the bail application and prayed to reject the same.