JOGENDRA SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application under Section 438 of Cr.P.C. preferred by the applicant for the alleged offences registered at Crime No.306/2019 at Police Station Umri, District Bhind for the offence punishable under Sections 452, 323, 294, 456 and 34 of IPC.

(2.) It is submission of learned counsel for applicant that applicant has falsely been implicated in the case. He has not committed any offence in any manner.

(3.) The applicant is apprehending his arrest in connection with the aforesaid crime where the allegation against him is of minor altercation between the parties which resulted into the FIR. There is no internal injury on the body of the complainant. The whole story cooked by the prosecution for false implication. He is ready to cooperate in the investigation and prayed that application may be allowed in terms of Arnesh Kumar vs. State of Bihar (2014) 8 SCC 273.