ANUJ SONI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed under Sec. 439 of the Code of Criminal Procedure, 1973 (for brevity "Cr.P.C") for grant of bail to the applicant, who is in custody since 9/12/2021 in connection with Crime No.502/2021 registered at Police Station Sanjivani Nagar, District Jabalpur for the offence punishable under Ss. 307, 341, 506, 34 of the Indian Penal Code 1860 (for brevity "I.P.C") and Sec. 25/27 of the Arms Act.

(2.) Learned counsel for the applicant submits that applicant is innocent. He has been falsely implicated in this case. Applicant's name is not mentioned in the F.I.R. He has been made an accused on the basis of memorandum of co-accused Faijan, who has been enlarge on bail. He is in custody since 9/12/2021 but no Test Identification

(3.) Parade is carried out. Hence, prayer is made to enlarge the applicant on bail.