(1.) The applicant has filed this first application under Section 439 of Cr.P.C for grant of bail, who has been arrested and is in custody since 13.09.2019, in connection with Crime No.354/2019, registered at Police Station Padav District Gwalior for the offence punishable under Section 304 of IPC.
(2.) It is the submission of learned counsel for the applicant that false case has been registered against him. He is suffering confinement since 13.09.2019 on false pretext. A blind accident took place in which police later on created some eye witnesses and tried to implicate the applicant. It is further submitted that the applicant was not at all involved in the case because he did not run the Auto on contract with the owner of the Auto, namely, Lalsa. Confinement since 13.09.2019 amounts to pre trial detention. He undertakes to cooperate in the trial as well as in the investigation and would make himself available as and when required. Learned counsel further submits that the applicant intends to perform some community service. Therefore, applicant prayed for grant of bail.
(3.) Learned Public Prosecutor for the State opposed the prayer and prayed for dismissal of this application.