PARMAL SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) THIS is second bail application under Section 439 of Cr.P.C. First application has been dismissed vide order dated 22.4.2014 passed in M.Cr.C. No. 3238/2014. The applicant has been arrested in Crime No. 92/2014 registered at Police Station, Bhonti, District Shivpuri, for the offence punishable under Sections 406 and 409 of IPC.

(3.) IT is submitted by the learned counsel for the applicant that he has not committed any offence. He has falsely implicated in the alleged offence. Learned counsel further submits that after rejection of the first bail application the charge -sheet has been filed. The applicant is under custody since 25.3.2014. It is further submitted that the alleged amount has been deposited in the account of his brother Tej Singh. Trial is likely to take time. Hence, the applicant be released on bail.