KAYAM SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Thisis the first bail application u/S. 439 of Cr.P.C. filed by the applicant for grant of bail.

(2.) The applicant was arrested on 6/12/2021 in connection with Crime No.115/2021 by Police Station Crime Branch Gwalior, District Gwalior (M.P.) for the offence punishable under Ss. 25(1-A) of Arms Act.

(3.) Learned counsel for the applicant submitted that applicant is innocent. He has been falsely implicated in the case. He is in custody since 6/12/2021. He is ready to abide all the terms and conditions which may be imposed by this Court. Therefore, prayed for grant of bail.