NEERU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the second bail application u/S.439 Cr.P.C filed by the applicant for grant of bail. First bail application was dismissed as withdrawn vide order dtd. 24/3/2022 passed in M.Cr.C.No. 14941/2022.

(2.) It is submitted by learned counsel for the applicant that the applicant is innocent and he has falsely been implicated in the offence. She is in custody since 08/3/2022. Conclusion of trial will take time. On such premises, learned counsel for the applicant prayed for bail.