RAHUL PRAJAPATI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under Sec. 439 of CrPC for grant of bail. The applicants have been arrested on 02/11/2021 in connection with Crime No.388/2021 registered at Police Station Myana, District Guna for offence under Sec. 394 of IPC.

(2.) It is submitted by learned counsel for applicants Rahul Prajapati and Shivam Prajapati that the applicants have been falsely implicated. They have not committed any offence. They are the neighbours of the complainant and are in job at same place. Some money is required to be repaid by the complainant to the present applicants, therefore, this false case has been registered. It is further submitted that the applicants are in custody since last more than a month. Investigation and thereafter trial will take long time to conclude. Hence, prayed for grant of bail to the applicants.

(3.) Per contra, learned State counsel opposed the bail application and has submitted that around Rupees Forty Thousand has been recovered from the possession of the applicants. Hence, prayed to reject the bail application.