ASHISH Vs. STATE OF M.P.

JUDGEMENT

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

(2.) The applicant is in custody since 8/1/2022 in connection with Crime No.1/2022 by Police Station Kotwali, District Gwalior (MP) for the offence punishable under Ss. 420, 467, 468, 34, 109, 120-B, 409, 471 of IPC, Sec. 4A of the Public Gambling Act and Ss. 66 C, 66 D of the Information Technology (Amended) Act, 2008.

(3.) Learned counsel for the applicant submits that applicant has been falsely implicated in the case. He is in custody since 8/1/2022. Investigation has been complete and charge-sheet has been filed. It is further submitted that co-accused Dilip Sindhi has been released on bail by this Court vide order dtd. 22/4/2022 passed in M.Cr.C.No.16038/2022 and the case of present applicant is identical to that of co-accused. He undertakes to cooperate in trial. Conclusion of trial will take time. On such premises, learned counsel for the applicant prayed for bail.