SONU PARIHAR Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this first bail application u/S.439, Cr.P.C. for grant of bail.

(2.) The applicant has been arrested by Police Station GRP (NG), Gwalior, District Gwalior in connection with Crime No. 09/2018 registered in relation to the offence punishable u/S. 379 of IPC.

(3.) Learned counsel for the applicant submits that the applicant has not committed any offence. He has been falsely implicated on the basis of memorandum of co-accused under Section 27 of the Evidence Act.