BALUA GURJAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this first application u/S.439 Cr.P.C for grant of bail.

(2.) Applicant has been arrested on 08/01/2022 by Police Station City Kotwali, District Morena (M.P.) in connection with Crime No.14/2022 registered for offence under Ss. 307, 147, 148, 149, 294, 323 & 506 of the IPC.

(3.) It is submitted by learned counsel for the applicant- Balua Gurjar that the applicant is innocent. He has not committed any offence. He has falsely been implicated in this case. Applicant is aged around 28 years and is in custody since 08/01/2022 i.e. around two months. It is further submitted that the case is of no injury. False allegations have been made against the present applicant. Investigation and trial will take its own time. The applicant is ready to abide by any condition which may be imposed by this Court in case of grant of bail. Hence, prayed for grant of bail to the applicant.