SAJID & ANR Vs. STATE OF MP

JUDGEMENT

(1.) These first bail applications under section 439 of CrPC is in connection with crime number 610/17 & 617/17 U/s 457 & 380 of IPC registered at Police Station -Khargone, District- Indore.

(2.) As per information given by the accused/applicants, these are the first bail applications in connection with the present crime number. No other bail application is either filed or pending before or decided by any coordinate bench of this court or by Hon'ble the Apex court in the same crime number.

(3.) It is submitted by the learned counsel for the applicants that the applicants are innocent and have falsely been implicated in the present case. There is no evidence against them. Conclude of trial is likely to take time. The applicants are permanent resident of Indore. There is no possibility of their absconding. He is ready to furnish adequate security.