RAJESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the rival parties are heard.

(2.) The applicant has been arrested 26/4/2022 by Police Station Nagra, District Morena in connection with Crime No.63/2022 registered in relation to the offence punishable u/Ss. 420, 272, 273 of IPC.

(3.) Learned counsel for the applicant submits that the allegation regarding the offence under Ss. 272, 273 and 420 IPC is only against the co-accused Dinesh Baghel and there is no allegation even in the FIR against the present applicant Rajesh Singh and he has been implicated only on the ground that he is brother of co-accused Dinesh Baghel who was found carrying the alleged material in the vehicle. He submits that the present applicant is in custody since 26/4/2022. Accordingly, he submits that the applicant deserves to be enlarged on bail.