RAMVALLABH @ BALLU TRIPATHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under section 439 of Cr.P.C. for grant of bail filed on behalf of applicant - Ramvallabh @ Ballu Tripathi, who has been arrested in connection with Crime No.115/2020 registered at Police Station Sirmour, District Rewa for offence punishable under Sections 399 and 402 of the Indian Penal Code, Section 25/27 of the Arms Act and Sections 11/13 of the MP Daikiti and Vyapharan Prabhavit Kshetra Adhiniyam, 1981.

(2.) As per the prosecution case, on 05.07.2020 police received information that some people were planning dacoity. On the said information, police reached on the spot and arrested the applicant and other co-accused persons.

(3.) Learned counsel for the applicant submits that the applicant is an innocent person and has been falsely implicated in the case. The other co-accused persons namely Umesh Tiwari and Sudama Dwivedi have been released on bail by this Court vide order dated 14.08.2020 passed in M.Cr.C. Nos.24156/2020 and 26800/2020. The case of the present applicant is similar to them. Due to Covid-19 pandemic, trial would take considerable time, therefore, it is prayed that the applicant be granted bail.