NARESH Vs. STATE OF MADHYA PRADESH

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 25-08-2019, in connection with Crime No.155/2019, registered at Police Station Vijaypur, District Sheopur for the offence punishable under Section 34(2) of the M.P. Excise Act.

(2.) It is the submission of learned counsel for the applicant that false case has been registered against him. Investigation is completed and charge-sheet is yet to be filed. He undertakes to cooperate in the investigation and trial and to appear before the trial court as and when required and further undertakes to do some community service.

(3.) Confinement since 25-08-2019 amounts to pretrial detention. Thus, prayed for bail.