SHIVKUMAR Vs. STATE OF M P

JUDGEMENT

(1.) HEARD on application under section 439, CrPC for grant of bail to the petitioner. Accused petitioner Shiv Kumar is alleged to have committed the offence punishable under section 465, 467, 468 and 471 IPC in connection of Crime No. 133/2000 Police Station Piparia District Hoshangabad.

(2.) SHRI Tiwari, learned counsel for the petitioner, states that the trial of the criminal case has been stayed by this Court in M.Cr.C. No. 394/2001 and therefore there is no likelihood of the early disposal of the case pending against the petitioner. He further states that Jitendra Kumar is the main accused who forged the documents.