MAHENDRA SINGH TOMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this first application under Sec. 439 of Cr.P.C for grant of bail.

(2.) Applicant has been arrested on 25/05/2022 by Police Station Thatipur, District Gwalior (M.P.) in connection with Crime No.311/2011 registered for offence under Ss. 420, 467, 468, 471, 120-B of IPC and Sec. 3 (1)(2)(4) of Madhya Pradesh Nikshepakon ke Hiton ka Sanrakshan Adhiniyam, 2000 and Sec. 45(s), 58B (5-A) of RBI Act.

(3.) It is submitted by learned counsel for the applicant -Mahendra Singh Tomar that the applicant has not committed any offence. He has falsely been implicated in this case. Applicant is in custody since 25/05/2022. It is further submitted that earlier the applicant was Director of the company and he had resigned in the years 2008 which reflected on the record itself. It is further submitted that on the date of incident, he was neither the Director nor related to the company. Other co-accused persons have already been acquitted by the trial Court vide judgment dtd. 25/09/2018. The applicant was not having any filing of charge-sheet, therefore he remained absent during the trial. Investigation and trial will take its own time. Applicant is ready and willing to abide by any condition which may be imposed by this Court. Hence, learned counsel prays for grant of bail to the present applicant.