AVINASH VISHWAKARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is First bail application filed under sec. 439 Cr.P.C. Applicant Avinash Vishwakarma was arrested on 13/12/2021 in Crime No.712/2021 registered at Police Station Morwa, District Singrauli for the offence punishable under Ss. 399, 400 & 402 of IPC.

(2.) A s per prosecution case, on 13/12/2021, on the information of informant that 6-7 miscreants were gathered near Maitoli Ganesh Mandir and making preparation to commit dacoity, Arun Pratap Singh Assistant Sub-Inspector Police Station Morwa, District Singrauli along with other members of Police force went on the spot and arrested applicant Avinash Vishwakarma and co-accused Ishwar Baishya, Nilesh Bind, Shivdhari Singh Gaud, Ashish Kumar Bind, Jalesh Bind and Nikesh Soni. Police also seized one axe from the possession of co-accused Ishwar Bind, one torch and one plastic cane from the possession of co-accused Nikesh, one tangi from the possession of co-accused Nilesh Singh, one iron rod and one torch from the possession of co-accused Shivdhari Singh, one plastic cane and one stick from the possession of co-accused Ashish Kumar, one torch and one nylon rope from the possession of co-accused Jalesh Bind and one bolero jeep bearing registration No.MP-66-T-0782, one stick and one saw from the possession of applicant Avinash.

(3.) Learned counsel for the applicant submits that applicant is innocent and has falsely been implicated in the offence. Charge sheet has been filed. The applicant has been in custody since 13/12/2021 and the conclusion of trial will take time, hence prayed for release of the applicant on bail.