AMOLE CHARMAKAAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed under Sec. 439 of the Code of Criminal Procedure for grant of bail on behalf of the applicant-Amole Charmakaar, who is in custody since 04/02/2022 in connection with Crime No.99/2022 registered at Police Station Burhar, District Shahdol (M.P.) for the offences punishable under Ss. 457, 380 of IPC.

(2.) Learned counsel for the applicant submits that applicant is innocent and he has been falsely implicated in the matter. Investigation is completed, charge-sheet is filed. There is no criminal history of the applicant. Trial will take time for its conclusion. The applicant is in custody since 04/02/2022. Hence, prayer is made to enlarge the applicants on bail.

(3.) Learned Panel Lawyer for the non-applicant/State opposes the bail application and prays for its rejection, however, fairly concedes that there is no criminal history of the applicant.