SOM KUMAR PATWA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second bail application filed by applicant under Sec. 439 of Code of Criminal Procedure for grant of regular bail relating to FIR No.55/2023, registered at Police Station-Kotwali, District-Shahdol (M.P.) for the offence punishable under Ss. 454, 380 and 34 of Indian Penal Code.

(2.) Learned counsel appearing for the applicant submitted that applicant is innocent and has falsely been implicated in the case as his father-in-law does not approve of his marriage. It is submitted that applicant does not have any criminal antecedent. Investigation in the case is complete and charge-sheet has been filed. In these circumstances, applicant be enlarged on bail.

(3.) Learned Government Advocate appearing for the State opposed the application for grant of bail.