SONU SINGH TOMAR Vs. STATE OF MP

JUDGEMENT

(1.) This fifth application under Section 439 of Cr.P.C. has been filed for grant of bail. First application was dismissed as withdrawn by order dated 01/12/2017 passed in MCRC No.24485/2017. Second application was dismissed by order dated 20/03/2018 passed in MCRC No.10411/2018. Third application was dismissed as withdrawn by order dated 06/09/2018 passed in MCRC No.31605/2018. Fourth application was dismissed by order dated 15/03/2019 passed in MCRC No.10929/2019.

(2.) The applicant has been arrested on 25/08/2017 in connection with Crime No.136/2017 registered at Police Station Dimini, District Morena for offence under Sections 304-B , 498-A of IPC and under Section 3 / 4 of Dowry Prohibition Act.

(3.) It is submitted by the counsel for the applicant that the applicant is in jail from 25/08/2017 and no witness from 03/10/2019 has been examined. The allegation of demand of Rs.1 lac is false. The trial is likely to take sufficiently long time and there is no possibility of his absconding or tampering with the prosecution case.