DEEPANSHU 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 9/7/2022 by Police Station- Kotwali, District- Datia, in connection with Crime No.357/2022, for the offence punishable under Ss. 353, 294, 332, 506-B of the 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 9/7/2022 and charge-sheet has already been filed.

(3.) Applicant does not bear any criminal record except these two cases registered on the same day because of alleged misconduct. Applicant is a young boy aged about 20 years and now he learnt the lesson hard way and would mend his ways and would become a better student by involving in creative pursuits. Therefore, a chance may be given to him for course correction. He undertakes to cooperate in trial as well as investigation and would himself available as and when required. He would not be a source of embarrassment or harassment to the complainant. 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, he prayed for bail.