RAMVILAS NAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard. Perused the case diary.

(2.) This is the second bail application filed by the applicant under Section 439 of the Cr.P.C. for grant of bail in connection with Crime No. 148/2019 registered at P.S. Nayagaon, District - Satna (M.P.) for the offence punishable under sections 341 , 342 , 394 of IPC, section 25 , 27 of Arms Act and section 11/13 of Madhya Pradesh Dakoity and Vyapharan Prabhavit Kshetra Adhiniyam. First application was dismissed as withdrawn.

(3.) Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated. He is in custody since 4/09/2019. It is further submitted that applicant has not been identified in T.I. Parade and nothing has been seized from him. Similarly placed co-accused Umendra Patel has already been enlarged on bail by this Court vide order dated 5/02/2020 passed in M.Cr.C. No. 2414/2020 and case of present applicant is akin to him. On the aforesaid changed grounds, learned counsel for the applicant has prayed that the applicant be released on bail.