BHARAT SINGH GOND Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) The applicant has been arrested on 19/11/2021 by Police Station Majhgawan, District Satna in connection with Crime No.204/2021 for the offence punishable under Ss. 436 and 427 of the Indian Penal Code.

(3.) It is submitted that the applicant has falsely been implicated in the crime. He has not committed any offence. It is further submitted that as per Roznamcha, dtd. 18/11/2021 the complainant has not seen anyone putting fire in his hut. He is unaware of the person, who has set fire in his hut. It is argued that the investigation i s over and the charge-sheet has been filed before the concerning Court on 28/12/2021. He is in custody since 19/11/2021; therefore, there is no further requirement of custodial interrogation of the applicant. On these grounds, he prays for grant of bail.