ASHOK KACHHI PATEL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available.

(2.) This is the first bail application filed by the applicants under Section 439 of the Cr.P.C. for grant of bail. The applicants are in custody since03.11.2019 in connection with Crime No.327/2019 registered at P.S. Sanjeevni Nagar District-Jabalpur for the offence punishable under sections 307 / 34 of IPC.

(3.) Learned counsel for the applicants submits that the applicants are innocent and they are in custody since 03.11.2019. The trial will take time to conclude. It is submitted that statements of witnesses have been recorded in the court and they have not supported prosecution version. There is no likelihood of applicants' absconding and tampering with the prosecution evidence and their further custody is not required in this case. On the aforesaid grounds, learned counsel for the applicants has prayed that the applicants be released on bail.