LAKHAN SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this first application under Sec. 439 Cr.P.C for grant of bail.

(2.) Applicant has been arrested on 09/11/2022 by Police Station Sirol, District Gwalior (M.P.) in connection with Crime No.35/2022 registered for offence under Sec. 34(2) of Excise Act.

(3.) It is submitted by learned counsel for the applicant- Lakhan Singh @ Lakkha that the applicant has not committed any offence. He has falsely been implicated in this case. Applicant is innocent and he is not involved in the alleged crime. Learned counsel for the applicant further submits that other co- accused persons have already been granted bail by this Court. Trial will take its own time. Applicant is ready and willing to abide by any condition which may be imposed by this Court. Hence, considering the aforesaid facts, learned counsel prays for grant of bail to the present applicant.