ANILPATEL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application filed by applicant under Sec. 439 of Code of Criminal Procedure for grant of regular bail relating to FIR No.214/2023, registered at Police Station-Pipariya, District Narmadapuram (M.P.) for the offence punishable under Ss. 420, 409, 467, 468, 471 and 34 of IPC.

(2.) Learned counsel appearing for applicant submitted that investigation in the case is complete and charge-sheet has been filed. Applicant is in jail for last more than six months. Other co-accused persons were released on bail. In these circumstances, applicant may also be released on bail.

(3.) Learned Government Advocate appearing for the State opposed the bail application and submitted that role of applicant is different from other co- accused persons. He is directly involved in cheating the bank by playing fraud and replacing gold ornaments.