SHER KHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) This is first bail application filed by the applicants under Section 439 of Cr.P.C. for grant of bail.

(2.) The applicants have been arrested on 26/09/2019 in connection with Crime No.194/2019 registered at Police Station Bhander, District Datia (M.P.) for offence under Sections 399, 402 of IPC, Section 25(1)A of Arms Act 1959 and under Section 11/13 of MPDVPK Act.

(3.) It is submitted by learned counsel for the applicants that the applicants have been falsely implicated. The applicants are in custody since 26/09/2019. It is further submitted that no offence has been committed by the applicants. It is further submitted that the investigation is complete and applicants are not at all required for custodial interrogation. It is also submitted that there is no criminal antecedents against the applicants. It is further submitted that the applicants are ready and willing to abide by any condition which may be imposed by this Court. There is no possibility of their absconding or tampering with the prosecution case. It is further submitted that co-accused has been granted bail by the this Court and there is parity with the co-accused. Under these circumstances, the applicants pray for grant of bail.