(1.) The applicant has been arrested on 22/10/2019 in connection with Crime No.196/2019 registered at Police Station Kotwali, District Vidisha (M.P.) for offence under Sections 420, 467, 468, 471, 472, 120-B/34 of IPC.
(2.) It is submitted by learned counsel for the applicant that the applicant has been falsely implicated. The applicant is in custody since 22/10/2019. It is further submitted that the case has been registered only on the ground of jealousy and no offence has been committed by the applicant. It is further submitted that previous authorities resigned their status without any pressure and with their own will. It is also submitted that there is no criminal antecedent of the applicant. It is submitted that he is a shopkeeper and performing his duties. Hence, prayed for grant of bail to the applicant.
(3.) Per contra, learned State counsel has opposed the same and has submitted that forged receipt book (katta) has to be seized from the custody of the present applicant. Hence, he prayed for rejection of the application.