SACHIN BARMAN Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard. This is first application filed under Section 439 of the Cr.P.C. for grant of bail in connection with Crime No. 33/2016 registered at Police Station Majhauli District Jabalpur for the offence punishable under Section 147, 148, 149, 302 and 201 of the Indian Penal Code.

(2.) Learned counsel for the applicant submits that applicant has been falsely implicated in the case and he is in jail since 22.02.2016 and other co -accused persons have already been enlarged on bail by this Court vide order dated 16.05.2016 passed in M.Cr.C. No.8554/2016. This Court passed following order in the case of co - accused Smt. Urmila Bai and Smt. Poona Bai :

(3.) This is the first bail application filed by the applicants under Section 439 of the Cr.P.C. for grant of bail to the applicants.