RAHUL SINGH GURJAR Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicants have been arrested by Police Station Biloua, District Gwalior in connection with Crime No.122/2019 registered in relation to the offence punishable under Sections 399, 400, 402 of IPC, Section 11/13 of MPDVPK Act and Section 25, 27 of Arms Act.

(2.) First application was dismissed as withdrawn vide order dated 20.08.2019 passed in M.Cr.C. No. 29363/2019 with liberty to repeat the same after completion of investigation and filing of charge sheet.

(3.) It is alleged by the counsel for the applicants that on the same day two offences are being registered one at Crime No.117/2019 and other at Crime No.122/2019. They have been falsely implicated in the case. They have not committed the offence in any manner. They are labourer and used to work on mini crusher and as their salary for six months have not been paid and on demand being made for making the payments a false case has been registered against them. Investigation is complete in the matter and charge sheet has been filed on 14.10.2019. On these grounds, prayed for grant of bail.