RAMDAS GURJAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this first bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 22/3/2022 by Police Station Joura, District-Morena in connection with Crime No.595/2021 registered for offence punishable under Ss. 406 and 201 of IPC.

(2.) It is the submission of learned counsel for the applicant that applicant is suffering confinement since 22/3/2022 and charge sheet has already been filed. Case is triable by Magistrate and maximum punishment which can be awarded is three years. He already suffered almost one and half month's incarceration.