MONU SETHIYA Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this first application under Section 439 of Cr.P.C for grant of bail, who has been arrested and is in custody since 22.07.2019, in connection with Crime No.428/2019, registered at Police Station Dabra, District Gwalior, for the offence punishable under Sections 392 , 411 / 34 of IPC and Section 11/13 of MPDVPK Act.

(2.) It is the submission of counsel for the applicant that the case is of false implication. He is in confinement since 22.07.2019. In test identification parade, complainant did not recognize the applicant. Charge-sheet has already been filed. He undertakes to cooperate in the investigation/trial and make himself available as and when required by the trial court. He would not be a source of embarrassment and harassment to the prosecution witnesses in any manner. He further undertakes to do some community service. Under these grounds, he prayed for grant of bail to the applicant.

(3.) Learned Panel Lawyer for the State opposed the prayer made by the applicant and prayed for dismissal of this application.