GOLU 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.) The applicant has been arrested by Police Station Govardhan, District Shivpuri (M.P.) in connection with Crime No. 67 of 2022 registered for the offence punishable under Sec. 392 of IPC, Sec. 11/13 of MPDVPK Act and Sec. 25/27 of Arms Act.

(3.) Learned counsel for the applicant argued that the applicant is innocent and has been falsely implicated. As per prosecution story, the FIR was lodged against unknown persons, who had covered their face with safi. The identification parade has been conducted after a delay of almost two months from the date of arrest of the applicant. Further argument is that the applicant is in custody since 17/6/2022. He has no criminal history. He is the permanent resident of Village - Heerapura, P.S. Gaswani, District Sheopur (M.P.) and there i s n o possibility of his absconsion or tampering with the prosecution evidence. Hence, he prays for grant of bail to the applicant.