JAIN KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has been arrested by Police Station Kotwali, District Vidisha (M.P.), in connection with Crime No.491/2019 registered in relation to the offence punishable u/S.25 of Arms Act.

(2.) Learned counsel for the applicant submits that the applicant has been falsely implicated in the matter. There is no overt act on the part of applicant. Applicant is in custody since 24.09.2019. Charge sheet has been filed and no further custodial interrogation of the applicant is required. There is no possibility of applicant absconding or tampering with the evidence, if he is released on bail. Co-accused Chandra Vijay alias Chhotu Basudev has been released on bail by order dated 22.10.2019 in M.Cr.C. No. 43692/2019. Under these submissions, he prays for grant of bail to the applicant.

(3.) Learned Panel Lawyer for the respondent/State opposed the prayer and has fairly submitted that the investigation in the matter is over by filing charge-sheet. He has contended that merely by filing of charge-sheet does not entitle for grant of bail. Therefore, he has prayed for dismissal of the application.