RAVI RAJAWAT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this second application u/S 439, Cr.P.C. for grant of bail. First application was dismissed on 11.09.2019 in M.Cr.C. No. 34764/2019 on merits. The applicant has been arrested by Police Station City Kotwali District Bhind in connection with Crime No. 48/2014 registered in relation to the offences punishable under Sec. 420, 406/34 IPC.

(2.) Learned counsel for the applicant submits that after dismissal of the first bail application charge-sheet has been filed in the matter on 19.9.2019. It is alleged by the counsel for the applicant that he has been falsely implicated in the case. He has not committed any offence in any manner. His name is not reflected in the FIR and subsequently during investigation statement is recorded on 27.7.2019 of one Pawan s/o Haribabu. Thereafter, name of the present applicant has cropped up. Counsel for the applicant has further submitted that affidavit has been filed by the complainant on 9.4.2019 before Police regarding compromise but the same has not been taken into consideration by the police authorities. He is in custody since 28.7.2019.

(3.) On these grounds he prayed for grant of bail.