PRAVENDRA SINGH JAAT Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this first bail application u/S.439, Cr.P.C. for grant of bail. The applicant has been arrested by Police Station Indergarh, District Datia in connection with Crime No.367/2019 registered in relation to the offences punishable u/Ss.323, 294, 506, 34, 341, 394 of IPC and Section 11, 13 of MPDVPK Act.

(2.) Learned counsel for the applicant submits that the applicant has been falsely implicated in the case. He is in custody since 14.11.2019.

(3.) The trial will take its own time and there is no possibility of his absconding or tampering with the prosecution case. It is submitted on behalf of the applicant that neither he had committed loot with the complainant nor he had taken money from the complainant. It is further submitted that applicant is a young boy of 19 years of age and is ready to abide by all the conditions which shall be imposed by this Court. Under these circumstances, counsel for the applicant prays for grant of bail.