DHARA Vs. STATE OF M.P.

JUDGEMENT

(1.) This is the first application under Section 439 of Cr.P.C. filed on behalf of the applicant, who is in custody since 31-03-2019 in connection with Crime No.111/1991 registered at Police Station Maharajpura District Gwalior for the offence punishable under Sections 324, 294, 34 of IPC.

(2.) It is the submission of learned counsel for the applicant that a false case has been registered against him. It is a matter of bail jump.

(3.) Earlier applicant was granted the benefit of bail but since he violated the conditions of bail therefore, he has been arrested. All the offences are bailable. Confinement amounts to pretrial detention. He undertakes to cooperate in trial, would make himself available on the dates fixed by the trial Court. He further undertakes that he would not move in the vicinity of the complainant party and would not be source of embarrassment and harassment to the complainant party. He prayed for grant of bail.