NAVAL KISHOR SHARMA Vs. STATE OF M.P.

JUDGEMENT

(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 10.09.2019, in connection with Crime No.227/2019, registered at Police Station Gola Ka Mandir, District Gwalior (MP), for the offence punishable under Section 379, 420, 467, 468, 471 of IPC.

(2.) It is the submission of counsel for the applicant that the false case has been registered against him and he is suffering confinement since 10.09.2019. Charge-sheet has already been filed.

(3.) He undertakes that he shall not commit the offence in same nature in future. He learnt the lesson hard way. Confinement amounts to pretrial detention. He undertakes to cooperate in the investigation/trial and make himself available as and when required by the trial court. He would not be a source of embarrassment and harassment to the prosecution witnesses in any manner. He further undertakes to do some community service. Under these grounds, he prayed for grant of bail to the applicant.