AMIT AHIRWAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) Learned counsel for the applicant submits that the applicant has been falsely implicated in the case. After investigation, charge sheet has been filed and therefore, further custodial interrogation of the applicant is not necessary. The applicant is in custody since 14/9/2022. The applicant is ready to abide by all the terms and conditions as may be imposed by this Court. With the aforesaid submissions, prayer for grant of bail is made.