VIKKI JATAV 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 05/04/2022 by Police Station Madhoganj, Distt. Gwalior (M.P.) in connection with Crime No.107/2022 registered for offence under Ss. 457, 380 of the IPC.

(3.) It is submitted by learned counsel for the applicant- Vikki Jatav that the applicant has not committed any offence. He has falsely been implicated in this case. There is no role of the applicant in the commission of alleged offence. It is further submitted that co-accused Abhishek has already been granted bail by this Court vide order dtd. 02/05/2022 passed in M.Cr.C. No.21526 of 2022 and the case of present applicant is on same footing. Trial will take its own time. Applicant is ready and willing to abide by any condition which may be imposed by this Court. Hence, prays for grant of bail to the present applicant.