PHOOL SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under Section 439 of CrPC for grant of bail. The applicant has been arrested on 07/6/2021 in connection with Crime No.157/2011 registered at Police Station Lahar, District Bhind for offence under Sections 406, 420, 465, 467, 468, 470, 471 and 201 of IPC , Section 3/6 of Madhya Pradesh Nikshepakon ke Hiton ka Sanrakshan Adhiniyam, 2000 and Sections 45 (5), 58 (3) and 5 (A) of R.B.I. Act, 1934.

(2.) It is submitted by learned counsel for applicant Phool Singh that the applicant has been falsely implicated. He has not committed any offence. He is in jail since last more than five months. It is further submitted that co-accused persons namely, Rakesh Singh Narwariya, Chandrabhan Singh, Surendra Singh, Sudheendra and Basantlal have already been granted bail 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.