SHAILENDRA Vs. STATE OF M P

JUDGEMENT

(1.) BY this application filed under Section 439 of the Cr.P.C. applicant Shailendra has moved the application for grant of bail being implicated in Crime No.52/2012 registered by police station Central Kotwali, Indore for offence under Sections 420, 467, 468/471 & 120(B)of the IPC.

(2.) COUNSEL for the applicant has vehemently urged the fact that applicant has been falsely implicated in the matter. Even if the prosecution allegations are considered, Counsel submitted that challan has been put up and the investigation is over, nothing more remains to be recovered from the present applicant. Moreover, if at all, tilts is the first offence and lac co-accused Rajesh, who was juvenile has also been granted bail by Juvenile Court and on the ground of parky also the present applicant was entitled to the same. Counsel prayed for grant of bail since he has been arrested on 11.02.2012.

(3.) ON considering the above submissions, the impugned order and material available in the case diary and looking to the age of the applicant and he is in custody since 11.02.2012, I find that the application needs to be allowed in the interest of justice. The application is, therefore, allowed.