SANJAY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the second bail application u/S. 439 of Cr.P.C. filed by the applicant for grant of bail. First bail application was dismissed as withdrawn vide order dtd. 6/12/2021 passed in M.Cr.C.No.59732/ 2021.

(2.) The applicant was arrested on 15/11/2021 in connection with Crime No.139/2021 by Police Station Tendua, District Shivpuri (M.P.) for the offence punishable under Ss. 392,341,427 of IPC and Sec. 11,13 of MPDVPK Act.

(3.) Learnedcounsel for the applicant submitted that applicant is innocent. He has been falsely implicated in the case. He is in custody since 15/11/2021. He is ready to abide all the terms and conditions which may be imposed by this Court. Therefore, prayed for grant of bail.