ANWAR KHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD on the bail application.

(2.) THIS is 2nd bail application under Section 439 of Cr.P.C. The first was dismissed as withdrawn in shape of M.Cr.C. No. 2624/2014. The applicant has been arrested in Crime No. 19/2014 registered at Police Station, Kurwai, District Vidisha, under Sections 364A, 307, 323, 147, 148, 149 of IPC and under Sections 25, 27 of Arms Act.

(3.) IT is submitted by learned counsel for the applicant that applicant has been falsely implicated. He has not committed any offence. The applicant is the driver of the vehicle. No offence is made out against the applicant. The applicant has gone go Kurwai, where accused persons have fired and got registered a false case. The applicant is in custody since 26.1.2014. Trial will take some time. There is no likelihood of his absconsion, therefore, the applicant be released on bail.