ABHAY @ BAKKAL VERMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the third bail application filed by the applicant under Section 439 of the Cr.P.C. for grant of bail in connection with Crime No.351/2018 registered at P.S. City Kotwali, District- Chhatarpur (MP) for the offence punishable under sections 323, 294, 327, 341, 506, 427, 386/34 of IPC and 25/27 of Arms Act.

(2.) The first bail application was dismissed on merits vide order dated 22.10.2018 passed in M.Cr.C. No.32790/2018 and the second application was dismissed as withdrawn vide order dated 30.08.2019 passed in M.Cr.C. No.24322/2019 with direction to the trial court to expedite the trial and conclude it as expeditiously as possible.

(3.) Learned counsel for the applicant submits that the applicant is innocent and he is in custody since 10/07/2018. It is further submitted that he has filed order-sheets of the trial court which shows that many occasions, the applicant was not produced before the court and also witnesses are not turning up in the court for evidence. He also submits that material witnesses so far as the complainant is concerned, he has been examined in this matter and only police officials are still remained to be examined. There is no likelihood of applicant absconding and tampering with the prosecution evidence or again committing any crime and his further custody is not required in this case. On the aforesaid changed grounds, learned counsel for the applicant has prayed that the applicant be released on bail.