OM PRAKASH Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this first application u/S. 439 Cr.P.C . for grant of bail.

(2.) The applicant has been arrested on 04.08.2013 and 13.01.2020 by Police Station Janakganj District Gwalior (M.P.) in connection with Crime No.498/2013 registered in relation to the offence punishable u/S 399, 402 of IPC and Section 11/13 of M.P.D.V.P.K. Act and under Section 25 (1-b) of Arms Act.

(3.) It is submitted by the learned counsel for the applicant that it is a case of bail jump. Applicant has been enlarged on bail on 20.11.2013. He was absconding from 23.03.2017. Thereafter, he was arrested on 13.01.2020. It is submitted that as far as the other offence are concerned, it was registered against the present applicant during the period of his abscontion. The applicant is ready to abide by all the terms and conditions which may be imposed by this court while considering the application for grant of bail. The applicant has shown his willingness to contribute an amount of Rs.5,000/- towards the PM Care Fund. There is no possibility of his absconding or tampering with the prosecution case. Counsel for the applicant prays for grant of bail to the applicant.