MOHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard.

(2.) This third bail application under Section 439 of the Code of Criminal Procedure has been filed by the applicant for grant of bail in connection with Crime No.211/2018 registered at Police Station-Buxwaha, District Chhatarpur (M.P.), for the offence punishable under Sections 304-B, 498-A and 34 of the Indian Penal Code and Section 3/4 of the Dowry Prohibition Act.

(3.) Learned counsel for the applicant submits that this is third bail application of the applicant because on earlier occasion, the bail application filed by the applicant was rejected on merits directing the trial Court to conclude the trial within a period of six months but at present, the trial could not be completed as physical trial is not being conducted in the trial Court. He further submits that statements of most of the witnesses have already been recorded and thereafter, vide order dated 13.08.2020, the mother of the present applicant against whom similar allegations were levelled, has also been enlarged on bail in M.Cr.C. No.882/2020. He submits that the applicant is in jail since 04.08.2018 and considering the present scenario, he may be enlarged on bail.