SANJAY SAKET Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the second bail application under Sec. 439 of Cr.P.C filed by the applicant for grant of bail. First bail application was dismissed as withdrawn vide order dtd. 16/3/2022 in M.Cr.C. No.13043/2022 with liberty to repeat the same after filing of the charge-sheet.

(2.) The applicant has been arrested on 21/2/2022 by Police Station Bichua, District Chhindwara (M.P.) in connection with Crime No.28/2022 for the offence punishable under Ss. 420, 468, 471 and 34 of the Indian Penal Code and Sec. 66 D of I.T. Act.

(3.) It is pointed out that the applicant has falsely been implicated in this case, he has not committed any offence in any manner. It is submitted that the applicant has been made accused on the basis of memorandum of co-accused recorded under Sec. 27 of the Evidence Act. It is further submitted that the investigation is over and the charge-sheet has been filed in the matter on 1/4/2022. Applicant is in custody since 21/2/2022. There is no further requirement of custodial interrogation of the applicant. He is ready to abide by all the terms and conditions that may be imposed by this Court while considering his bail application. In view of the aforesaid, he prays for grant of bail.