PHOOL SINGH GURJAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this first bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 5/9/2022 by Police Station- Hajira, District- Gwalior (M.P.) in connection with Crime No. 424/2022, for the offence punishable under Ss. 379, 411, 413 of IPC.

(2.) It is the submission of learned counsel for the applicant that false case has been registered against the applicant and he is suffering confinement since 5/9/2022 whereas charge-sheet has already been filed. Applicant is primarily accused of offence under Ss. 411 and 413 of IPC. Source of implication of applicant is primarily memo under Sec. 27 of Evidence Act of co-accused. One motorcycle has been seized from his possession, but now he learnt the lesson hard way and would mend his ways and would become a better citizen by not involving in any criminal activity in future, therefore a chance may be given to the applicant for course correction. Confinement amounts to pretrial detention. Applicant undertakes to cooperate in trial as well as investigation and would make himself available as and when required and is ready to face stringent conditions imposed by this Court. He would not be a source of embarrassment or harassment to the complainant.

(3.) Applicant intends to perform some community service to purge himself out of the guilt felt by him and to serve national/environmental/social cause. Under these grounds, counsel prayed for bail.