RAM SINGH Vs. STATE OF M P

JUDGEMENT

(1.) This is repeat application for grant of bail. The earlier one was dismissed on merits vide order dated 21.5.10 passed in MCrC No. 2812/10. The corresponding trial is pending as ST No. 22/10 before Special Judge, Raisen.

(2.) After being arrested in connection with Crime No. 217/2009 registered at Police Station Sultanpur, District Raisen, in respect of the offence punishable under Section 34 (2) (1) of the M.P. Excise Act and Sections 420,467 and 468 of the IPC, the applicant is in judicial custody.

(3.) Taking into consideration the period of incarceration already suffered by the applicant, but without expressing any opinion on the merits of the case, I am of the view that the applicant deserves to be enlarged on bail on comparatively stringent conditions.