ASHOK KADERA Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this first bail application u/S.439, Cr.P.C. for grant of bail.

(2.) The applicant has been arrested by Police Station Sabalgarh, District Morena in connection with Crime No. 362/2019 registered in relation to the offence punishable u/Ss. 326, 294, 452, 323 and 506 of IPC.

(3.) Learned counsel for the applicant submits that the applicant has not committed any offence. He has been falsely implicated. Allegation against the applicant is that the applicant has caused injuries to the complainant. The applicant is in custody since 27.08.2019. There is no possibility of his absconding or tampering with the prosecution case. The applicant is ready to cooperate in the trial. Under these circumstances, counsel for the applicant prays for grant of bail.