JITENDRA SHOKEEN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application filed on behalf of the applicant under Sec. 439 of the Code of Criminal Procedure for grant of bail in relation to Crime No.36/2023, registered at Police Station-Crime Branch, District-Indore for the offence under Ss. 420, 467, 468, 471 of IPC, 1860. The applicant is in custody since 11/7/2023.

(2.) Allegation against the applicant is that he has committed online forgery by opening a fraud link and misappropriated funds.

(3.) Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated in the present crime. In this case other co-accused person involved has been enlarged on bail. The applicant is in custody since 11/7/2023. The conclusion of trial will take sufficient time. On the aforesaid grounds, he prays for grant of bail.