PINKY Vs. STATE OF MP

JUDGEMENT

(1.) This fourth application under Section 439 of Cr.P.C. has been filed for grant of bail. First application was dismissed as withdrawn by order dated 05/09/2018 passed in MCRC No.29304 of 2018. Second and third applications were dismissed by orders dated 02/04/2019 and 08/11/2019 passed in MCRC No.11141/2019 and 43443/2019.

(2.) The applicant has been arrested on 06/11/2017 in connection with Crime No.201/2017 registered at Police Station Noorabad, District Morena for offence under Sections 302 , 120-B , 201 , 149 of IPC.

(3.) It is submitted by the counsel for the applicant that the applicant is in jail from 06/11/2017. All the material witnesses have already been examined and they have not supported the prosecution case. The trial has come to a halt because of suspension of normal Court functioning in the wake of unprecedented Covid-19 pandemic situation, therefore, there is every possibility of further delay in trial. The applicant undertakes to appear regularly before the trial Court without any default.