RAVI MEGHANI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the second repeat application under Section 439 of Cr.P.C., for grant of bail filed on behalf of the applicant. The applicant is in custody since 01.07.2019 in connection with Crime Case No. 483/2019 registered at Police Station Lasudiya District Indore for the offence punishable under section 365 , 386 and 201 of IPC. His first application was dismissed as withdrawn by order dated 19.11.2019 passed in M.Cr.C. No. 30293/2019.

(2.) As per prosecution story, an FIR was lodged on 27.04.2019 with an allegation that on 26.04.2019, the complainant was abducted by some unknown persons. However, he was released on the same day. Thereafter, on 27.06.2019, the complainant has received a call from Mob. No. 8120306102 asking for ransom with a threat that last time, he was released, but if the ransom amount is not paid, he shall be abducted again. During investigation, it was revealed that the aforesaid mobile phone was handed over by one Shravan to Udit Dangi on 19.06.2019 (as per statement of Shravan u/S 161 Cr.P.C ). Thereafter, Udit Dangi has made the alleged call for ransom and then handed it over to the present applicant(as per Section 27 Memo of Udit Dangi). Accordingly, the case has been registered against the applicant.

(3.) Learned counsel for the applicant submits that the applicant is innocent and he has been falsely implicated in the crime. He has been made accused on the strength of memo of Udit Dangi recorded u/S Section 27 of the Evidence Act. Applicant has no criminal antecedents. The applicant is in jail incarceration since 01.07.2019 and the family is on the verge of starvation due to his jail incarceration. His further incarceration shall jeopardize life of the family members. Looking to the Covid-19 situation, trial is not likely to conclude early in the near future. Under such circumstances, the applicant deserves to be enlarged on bail on such terms and conditions, Hon'ble Court deems fit and proper.