PRADEEP Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed under Sec. 439 of Cr.P.C.for grant of bail. The applicant has been implicated in the Crime No.1/2022 registered at Police Station, Industrial Area, Ratlam, for the offence punishable under Ss. 399, 402 of IPC and under Sec. 25, 27 of Arms Act.

(2.) The prosecution story in brief is that on 31/12/2021 at about 9.38 PM, the applicant along with other 8 to 9 co-accused persons armed with deadly weapons like stick, sword, knife, country made pistol were found making plan to commit dacoity on Sejawata--" Banjali Road.

(3.) Learned counsel for the applicant submit that he has been falsely implicated in the matter. One country made pistol and one cartridge. He is in custody since 3/1/2022. The co-accused Chirag has been enlarged on bail by this Court vide order dtd. 6/4/2022 passed in M.Cr.C.No.15930/2022. The case of the applicant is similar to that co-accused. Investigation has been completed and trial will take time to conclude. Hence, prayer is made to enlarge the applicants on bail.