KARAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application under Sec. 439 of Cr.P.C filed by the applicants for grant of bail.

(2.) The applicants have been arrested on 23/1/2022 by Police Station Damua, District-Chhindwara (M.P.) in connection with Crime No.22/2022 for the offence punishable under Ss. 457, 380 and 414 of the Indian Penal Code.

(3.) It is submitted that the applicants have been falsely implicated in the case and they have not committed any offence in any manner. It is further submitted that the investigation is over and the charge-sheet has already been filed on 22/3/2022 in the matter. The other co-accused has already been enlarged on bail by this Court on 21/3/2022 in M.Cr.C. No.12823/2022. There is no further requirement of custodial interrogation of the present applicants. The applicant No.2-Balakram is the first offender and applicant No.1-Karan is having a criminal past of one case registered against him. They are ready to abide by all the terms and conditions that may be imposed by this Court while considering their bail application. In such circumstances, he prays for grant of bail.