SANDEEP CHAUHAN Vs. STATE OF M P

JUDGEMENT

(1.) This bail application under section 439 of CrPC is in connection with crime no.739/2017 under Sections 420, 467, 468, 34 of IPC registered at Police Station Khategaon, District Dewas (M.P.).

(2.) As per information given by the accused/applicant, this is the second bail application in connection with the present 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. Conclusion of trial is likely to take time. The applicant is permanent resident of Ahmedabad Gujarat. There is no possibility of his absconding. He is ready to furnish adequate security.