PARSHURAM 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 28/2/2022 in connection with Crime No.21/2021 by Police Station Utila, District Gwalior (MP) for the offence punishable under Ss. 306, 34 of IPC.

(3.) Learned counsel for the applicant submits that applicant has been falsely implicated in the case. He is in custody since 28/2/2022. Investigation has been complete and charge-sheet has been filed. He undertakes to cooperate in trial. Conclusion of trial will take time. On such premises, learned counsel for the applicant prayed for bail.