BHARAT SINGH 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 08.07.2019, in connection with Crime No.247/2019, registered at Police Station Indergadh District Datia for the offence punishable under Sections 392, 34 of IPC and 11/13 of MPDVPK Act.

(2.) It is the submission of learned counsel for the applicant that false case has been registered against him. He is suffering confinement since 08-07-2019. Because of some verbal altercation held with the police personnel false case has been registered against him. Charge-sheet has already been filed and confinement since 08-07-2019 amounts to pretrial detention. He undertakes to cooperate in trial and to appear before the trial Court as and when required and further undertakes that he would not be a source of harassment and embarrassment to the complainant party in any manner and intends to do some community service. Thus, prayed for bail.

(3.) Learned Public Prosecutor for the State opposed the prayer and prayed for dismissal of this application.