DEEPU @ DEEPAK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This fourth application under Section 439 of Cr.P.C. has been filed for grant of bail.

(2.) The applicant has been arrested on 28.08.2018 in connection with Crime No.67/2018 registered at Police Station Mihona, District Bhind for offence under Sections 392 , 341 of IPC and Section 11/13 of MPDVPK Act.

(3.) It is submitted by the counsel for the applicant that the previous application was withdrawn on 26.08.2019. On 21.12.2019, one of the co-accused, namely, Pintu was declared juvenile. Not a single witness has been examined so far. Nothing has been seized from the possession of the applicant. It is further submitted that the co-accused Ajit Singh Chauhan has already been granted bail by this Court by order dated 08.07.2020 passed in M.Cr.C. No.21324/2020. The applicant is in jail for the last more than one year nine months. The trial is likely to take sufficiently long time and there is no possibility of his absconding or tampering with the prosecution case.