ALI KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) The applicant was arrested on 28/10/2021 in connection with Crime No.226/2021 by Police Station Kotwali, District Sheopur (M.P.) for the offence punishable under Ss. 302, 34 of IPC.

(3.) Learned counsel for the applicant submitted that applicant is innocent. He has been falsely implicated in the case. He is in custody since 28/10/2021. He is ready to abide all the terms and conditions which may be imposed by this Court. Therefore, prayed for grant of bail.