BOBBY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary perused.

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

(3.) Learned counsel for the applicant submits that the applicant has been falsely implicated in the matter. As per prosecution story, three unknown persons came and stopped the complainant and committed loot in the sum of Rs.83,000.00 thereafter FIR has been lodged against the unknown persons u/S.394 of IPC. It is further submitted that the applicant has not committed the offence in any manner. The applicant is in custody since 4/8/2019. It is further submitted by the counsel for the applicant that the applicant is ready and willing to abide by all the terms and conditions as may be imposed by this Court, therefore, he prayed for grant of bail.