LUCKY THAKUR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by the applicant under Sec. 439 Cr.P.C. for grant of regular bail relating to FIR/Crime No.85/2023 dated (not mentioned) registered at the Police Station, Belbagh, District Jabalpur (M.P.) for the offence punishable under Sec. 324, 353, 332, 201 and 34 of the Indian Penal Code.

(2.) Learned counsel for the applicant contends that the main accused Purohitatma alias Rohit and other co-accused Akki @ Akshay Sharma, have already been released on bail by this Court.

(3.) It is contended by the learned counsel that the present applicant has been falsely implicated.