RAKESH Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This First bail application under section 439 of Cr.P.C. is in connection with Crime No.187/2017 under Section 399 and 402 of IPC and Section 25(1)(B) of the Arms Act at Police Station Niwali, District Barwani.

(2.) As per information given by the accused/applicants, this is the first bail application 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 applicant Sanjay is permanent resident of District Dhar and applicants Badhu, Ramesh and Kamesh are permanent resident of District Alirajpur. There is no possibility of their absconding. They are ready to furnish adequate security, therefore, they may be released on bail.