RAJJU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the First bail application under Sec. 439 of Cr.P.C filed by the applicant for grant of bail.

(2.) The applicant has been arrested on 25/3/2022 by Police Station Majhgawan, District-Satna (M.P.) in connection with Crime No.86/2015 for t h e offence punishable under Ss. 386 of IPC and Sec. 11/13 of M.P. D. & A.E.R. Act, 1981.

(3.) It is submitted that applicant has been falsely implicated in the case and he has not committed any offence in any manner. The only allegation against the present applicant is that he is a member of group who is committing the dacaiti and no other allegations are made against the present applicant. The applicant is in custody since 25/3/2022. He is ready to abide by all terms and conditions that may be imposed by this Court while considering this bail application; therefore, prays for grant of bail.