NITIN KUSHWAHA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the the first application under Sec. 439 of Cr.P.C for grant of bail. Applicant Nitin Kushwaha was arrested on 02/01/2022 in connection with Crime No.13/2022 registered at Police Station Kotwali, District Narsinghpur (M.P.) for the offences punishable under Ss. 3, 4, 5 of the Immoral Traffic Act.

(2.) Learned counsel for the applicant submits that the applicant is innocent and has falsely been implicated in the offence. The alleged offences are triable by Judicial Magistrate, First Class. Applicant has been in custody since 02/01/2022 and conclusion of trial will take time, hence it is prayed that the applicant be released on bail.

(3.) Learned counsel for the State opposed the prayer.