SURESH 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.299/2019 at Police Station Kumbhraj, District Guna for the offence punishable under Sections 3 and 7 of Essential Commodity Act.

(2.) The applicant is apprehending his arrest in connection with the aforesaid crime where the allegation against him is of misappropriation of food grains.

(3.) Learned counsel for the applicant submits that he has falsely been implicated in the case and he has not committed any offence in any manner.