DEEPAK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed by the applicant/accused under Sec. 439 of Cr.P.C in connection with Crime No.751/2021 registered at Police Station Khategaon, District Dewas for the offence punishable under Ss. 399, 402 of I.P.C. The applicant is in custody since 22/11/2021.

(2.) According to the prosecution case, the allegation against the applicant is that the applicant alongwith the other co-accused persons was involved in the dacoity of a HP Petrol Pump. Accordingly, case has been registered against the applicant.

(3.) Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated in this case. There is no legal evidence against the present applicant. No ingredients of the Ss. attract the act of the applicant. The investigation is over and charge sheet has been filed. He is no more required for custodial interrogation. The applicant is in custody since 22/11/2021 and the trial will take sufficient time to conclude. On these grounds, prayer is made to enlarge the applicant on bail.