ABID KHAN Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This bail application under section 439 of CrPC is in connection with crime number 165/2017 U/s 147, 148, 149 and 307 of IPC and under Section 25 of the Arms Act registered at Police Station Salsalai, District- Shajapur.

(2.) As per information given by the accused/applicant, 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 applicant that the applicant is innocent and has falsely been implicated in the present case. There is no evidence against him. Conclude of trial is likely to take time. The applicant is permanent resident of Shajapur. There is no possibility of his absconding. He is ready to furnish adequate security.