MANOJ DHAKAD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is Second bail application under Section 439 of Cr.P.C. filed on behalf of the applicant, who is in custody since 18.12.2019 in connection with Crime No.157/2019 registered at Police Station Mohana, District Gwalior for the offence punishable under Sections 316, 498-A, 323, 34 of IPC and Section 3/4 of Dowry Prohibition Act.

(2.) Applicant's earlier bail application was dismissed as withdrawn vide order dated 27.01.2020 passed in M.Cr.C. No.1525/2020.

(3.) It is the submission of the learned counsel for the applicant that a false case has been registered against the applicant. He is suffering confinement since 18.12.2019, whereas charge-sheet has already been filed. Learned counsel further referred the affidavit of wife of the applicant- Smt. Kunjwati Dhakad to bring home the fact that she is now living with the applicant and she does not intend to proceed further so far as implication is concerned. Confinement since 18.12.2019 amounts to pretrial detention. He undertakes to cooperate in trial/investigation and to appear before the trial Court as and when required. He further undertakes that he would not be a source of harassment and embarrassment to the complainant party in any manner. He further undertakes to do some community service. On all these grounds, he prayed for bail.