KAMLESH KUMAR AHIRWAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application under Sec. 439 of Cr.P.C filed by the applicant for grant of bail.

(2.) The applicant has been arrested on 19/03/2022 by Police Station-Kotwali, Panna, District Panna (M.P.) in connection with Crime No.232/2022 for the offence punishable under Sec. 34 (2) of the M.P. Excise Act.

(3.) It is pointed out that the applicant has been falsely implicated in the case and has not committed any offence in any manner. Applicant is in custody since 19/3/2022. There is no further requirement of custodial interrogation of the present applicant. He is ready to abide by all the terms and conditions that may be imposed by this Court while considering his bail application. On these grounds, he prays for grant of bail.