DARA SINGH SOLANKI Vs. STATE OF M.P

JUDGEMENT

(1.) This is fifth bail application under Section 439 of the Criminal Procedure Code, 1973. The earlier bail applications were dismissed as withdrawn. The applicant is in jail since 18.2.2018 in connection with Crime No.75/2018 registered at P.S., Bank Press Note, Dewas, District Dewas, for offence punishable under Section 395 , 397 of IPC and under Section 25 , 27 of Arms Act.

(2.) As per prosecution story, the complainant has lodged report against unknown persons for assaulting him and his colleagues and committing loot of cash, mobile phones, bike, gas tank, fridge and other articles. Accordingly, the case has been registered.

(3.) Learned counsel for the applicant contends that the applicant is innocent and he has been falsely implicated. Investigation is complete and the challan has been filed. No further custodial investigation is required. The applicant has already suffered jail incarceration since 18.2.2018. Due to jail incarceration of the applicant his family is at the verge of starvation. The co-accused Jagdish has been granted bail by this Court on 14.5.2020 in M.Cr.C.No.6775/2020. Hence, prays for grant of bail on such terms and conditions as this Court deems fit.