VISHAL DHAGAT,J. - (1.)This i s first application under Sec. 438 of the Code of Criminal Procedure as applicant apprehending his arrest in connection with Crime No.212/2022 for the offences punishable under Ss. 382, 34 of the Indian Panel Code registered at Police Station-Bichhiya, District-Mandla (M.P.).
(2.)Learned counsel appearing for the applicant submitted that applicant is a student aged about 22 years. Applicant is innocent and has falsely been implicated in the case, therefore, he may be enlarged on bail.
(3.)Learned Government Advocate appearing for the State opposed the bail application and submitted that named FIR has been lodged against the applicant. Applicant was the person who present on Highway and tried to commit theft of Diesel forcibly.