AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
10 paragraphs · 158 wordsArun Kumar Sharma, J
This is the bail application under Section 438 of Cr.P.C on behalf of the applicant Dr. Shailesh Patil, who is under apprehension of his arrest in
connection with Crime No.237/2021 registered at Police Station Sirali, District Harda (M.P.) under Sections 420, 409 and 34 of IPC.
Learned counsel for the applicant submits that the applicant has been falsely implicated in this case. The custody of the applicant is not required in
furtherance of investigation in this case. He is ready to cooperate in the investigation. Hence prayer is made to enlarge the applicant on anticipatory
bail.
Learned counsel for the State opposed the application and submits that strong prima facie case is available against the present applicant.
Looking to the entire facts and circumstances of the case, challan has not been filed. At this stage, this is not a fit case for grant of anticipatory bail to
the applicant.
Hence, bail application is rejected.