PRAVIN GEHLOT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary / challan papers.

(2.) This is the first bail application filed by the applicant under Sec. 439 of Criminal Procedure Code, 1973, as he / she is implicated in connection with Crime No.262/2024 registered at Police Station Madhav Nagar, Ujjain (MP) for offence punishable under Sec. 420, 467, 468, 471 and 34 of Indian Penal Code, 1860. The applicant is in custody since 28/04/2024.

(3.) Allegation against the applicant is of forgery and preparation of false documents to ensure allotment of a plot by Ujjain Development Authority in the name of a freedom fighter.