AMIT GURJAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) The applicant has been arrested on 06/7/2021 in connection with Crime No.828/2020 registered at Police Station Dabra, District Gwalior for offence under Ss. 394 and 341 of IPC and Sec. 11/13 of MPDVPK Act.

(3.) It is submitted by learned counsel for applicant Amit Gurjar that the applicant has been falsely implicated. He has not committed any offence. He is in custody since last more than four months. It is further submitted that co-accused Tejendra Gurjar has already been granted bail by this Court by order dtd. 05/10/2021 passed in MCRC No.47339/2021 whereas co-accused Vikram Singh has been granted bail by the Co-ordinate Bench of this Court by order dtd. 4/10/2021 passed in MCRC No.47711/2021 and case of the present applicant is also on the same footings. Hence, prayed for grant of bail to the applicant.