DHARU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application under Sec. 439 of Cr.P.C. filed by the applicant for grant of bail. The applicant has been implicated in connection with Crime No.123/2022, registered at Police Station - Industrial Area, Jaora, District Ratlam (M.P.) for offences punishable under Ss. 457 and 380 of IPC. The applicant is in custody since 03/11/2022.

(2.) Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated in this case. There is no legal evidence available on record to connect the applicant with the aforementioned offence. Except some cash amount nothing has been recovered from the possession of the present applicant. Offence is exclusively triable by Judicial Magistrate First Class. Investigation is over and charge sheet has been filed. Applicant is the sole bread earner of his family. He is in custody since 03/11/2022 and conclusion of trial will take sufficient long time. On the aforesaid grounds, prayer is made to release the applicant on bail.

(3.) On the other hand, learned counsel for the non-applicant/State opposed the prayer and prays for its rejection.