VISHAL MISHRA,J. - (1.)This is the second bail application under Sec. 439 of Cr.P.C filed by the applicant for grant of bail. His earlier bail application was dismissed on merits vide order dtd. 21/2/2022 in M.Cr.C. No.9289/2022 with liberty to repeat the same after filing of the charge-sheet.
(2.)The applicant has been arrested on 29/1/2022 by Police Station Maharajapur, District Chhatarpur (M.P.) in connection with Crime No.27/2022 for the offence punishable under Ss. 327, 458, 427, 323, 294 and 506/34 of the Indian Penal Code.
(3.)It is pointed out that the applicant has falsely been implicated in the crime. He has not committed any offence in any manner. It is submitted that the investigation is over and the charge-sheet has been filed in the matter. Other co-accused Santosh Raikwar has already been enlarged on bail by this Court vide order dtd. 4/5/2022 passed in M.Cr.C.No.21701/2022. He is ready to abide by all the terms and conditions that may be imposed by this Court while considering his bail application. In view of the aforesaid, he prays for grant of bail.