MOHIT JAIN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary / challan papers.

(2.) This is the first bail application filed by the applicant under Sec. 439 of Criminal Procedure Code, 1973, as he / she is implicated in connection with Crime No.23/2023 registered at Police Station- Crime Branch, Indore (MP) for the offence punishable under Ss. 409, 419, 420, 467, 468, 471, 34 of the IPC. The applicant is in custody since 26/4/2023.

(3.) Allegation against the applicant is of defalcation of amount.