BABLU @ IRSAD Vs. STATE OF MP

JUDGEMENT

(1.) THIS is second bail application filed under section 439 CrPC arising out of Crime No. 17/2 015 by police station Madhavganj, Gwalior for the offences punishable under section 2 of the Prevention of Insults to National Honour Act, 1971 and section 147 of IPC.

(2.) SHRIBHADORIA submits that the applicant is in custody since 14.1.2015. The offences are triable by Magistrate. Challan has already been filed. The complainants are interested persons who have falsely implicated the applicant. The applicant has lodged FIR against certain person who became complainant/ witness in the matter. His uncle namely, Aslam Sherkhan has lodged report on 25.4.2013 against certain persons and, therefore, the applicant has been falsely implicated.

(3.) PRAYER is opposed by Mrs. Patankar, learned Public Prosecutor.