HARSH SHINDE Vs. STATE OF M.P.

JUDGEMENT

(1.) Thisis the First bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.

(2.) Theapplicant is in custody since 27/2/2022 in connection with Crime No.113/2022 by Police Station Thatipur, District Gwalior (MP) for the offence punishable under Sec. 394 of IPC and Ss. 11,13 of the MPDVPK Act.

(3.) Learned counsel for the applicant submits that applicant has been falsely implicated in the case. He is in custody since 27/2/2022. He undertakes to cooperate in investigation/trial. Conclusion of trial will take time. On such premises, learned counsel for the applicant prayed for bail.