BHOLU @ SHIVAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) The applicant has been arrested on 20.07.2018 in connection with Crime No.67/2018 registered at Police Station Mihona, District Bhind for offence under Sections 395 , 392 , 341 , 34 of IPC, Section 11/13 of MPDVPK Act and Section 25 / 27 of Arms 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 It is submitted by the counsel for the applicant that the previous application was withdrawn on 26.08.2019.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. One earring, one locket and three currency notes of Rs.100/- were 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 two years. The trial is likely to take sufficiently long time and there is no possibility of his absconding or tampering with the prosecution case.