K.K. KANDASWAMI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this first application u/S. 438, Cr.P.C. for grant of bail.

(2.) The applicant has been arrested by Police Station Kotwali, District Gwalior (M.P.), in connection with Crime No. 249/2019 registered in relation to the offence punishable u/Ss. 406, 409, 420, 294, 506 and 34 of IPC.

(3.) Learned counsel for the applicant submits that the applicant has been falsely implicated in the matter. It is alleged by counsel for the applicant that parties have arrived at a conclusion for amicable settlement and in terms of settlement he will pay the entire amount within a period of six months. It is further submitted that the applicant is a 80 years old person and is a cardio patient. In the interest of justice, co-accused Ram Kumar Kandaswami has been granted benefit of bail vide order dated 05/8/2019 passed in M.Cr.C. No. 32116/2019, therefore, he prayed for grant of bail.