VIVEK LODHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this sixth bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 18/4/2021 by Police Station Kampoo, District Gwalior in connection with Crime No.234/2021 registered for offence punishable under Ss. 354 and 376 of IPC.

(2.) It is the submission of learned counsel for the applicant that false case has been registered against him and he is suffering confinement since 18-04- 2021 whereas material prosecution witnesses have been examined, therefore, chance of tampering with the witnesses/evidence is remote. It is further submitted that looking to the period of custody and the fact that he learnt the lesson hard way and would mend his ways and would become better citizen by not involving in criminal activities in future, his case be considered for bail.

(3.) He shall abide by each and every conditions as imposed by this Court. Thus, prayed for grant of bail.