ASHOK TIWARI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) .Heard with the aid of case diary.

(2.) This is the first application under Sec. 439 of Cr.P.C for grant of bail. Applicant Ashok Tiwari was arrested on 7/3/2022 in connection with Crime No.793/2021 registered at Police Station Patan, Distt. Jabalpur (M.P.) for the offences punishable under Ss. 417, 419, 420, 120-B, 34 of IPC.

(3.) Learned counsel for the applicant submits that the applicant is innocent and has falsely been implicated in the offence. The alleged offences are triable by Judicial Magistrate First Class. Applicant has been in custody since 7/3/2022 and conclusion of trial will take time, hence it is prayed that the applicant be released on bail.