BRAJRAJ SINGH Vs. STATE OF M.P

JUDGEMENT

(1.) This is the first bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.

(2.) Applicant has been arrested on 25/11/2019 by Police Station Mahua, District Morena (M.P.) in connection with Crime No.27/2009 registered for offence under Sections 147 , 148 , 149 and 302 of the IPC and Section 25 / 27 of the Arms Act.

(3.) Learned counsel for the applicant Brajraj Singh has submitted that the applicant has been falsely implicated. He has not committed any offence. He is in custody since more than five and half months. Other co-acccused Kalli @ Kripal Singh and Rajendra Prasad Sharma have already been granted bail by this Court vide order dated 05/8/2015 passed in MCRC No. 7910/2015 and order dated 12/7/2017 passed in MCRC No. 7179/2017 respectively. The present applicant is on the same footing as of co-accused Rajendra. Co-accused Kalli was arrested on 02/7/2015 and he was granted bail by this Court on 05/8/2015 whereas Co-accused Rajendra has been arrested on 20/6/2017 and he was granted bail on 12/7/2017 i.e., just after one month of custody and the custody period of the present applicant is more than five and half months. It is further submitted that the offence was registered in the year 2009 and the supplementary charge-sheet has been filed against the present applicant on 19/1/2020. Therefore, prays for grant of bail as the trial will take its own time. He further undertakes to abide by all the terms and conditions of guidance, circulars and directions issued by Central Government, State Government as well as Local Administration regarding measures in respect of COVID-19 Pandemic and maintain hygiene in the vicinity while keeping physical distancing.