ABHISHEK SINGH HARSHANA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) Applicant has been arrested on 9/1/2023 by Police Station Purani Chhawani, District Gwalior in connection with crime No.437 of 2022 for the offence punishable under Ss. 447, 465, 468 and 120-B of IPC.

(3.) As per prosecution case, the allegation against the present applicant is that he fraudulently took electric connection. On the basis of aforesaid, the complaint was registered for the offence punishable under Ss. 447, 465, 468 and 120-B of IPC against the present applicant/accused. Earlier, the applicant/accused2023.01.18 was released after giving notice under Sec. 41-A of Cr.P.C.