MOHAMMED AANSHU Vs. STATE OF M.P.

JUDGEMENT

(1.) With the consent heard finally.

(2.) This is the third application filed by the applicant/accused under Sec. 439 of Cr.P.C for grant of bail in connection with Crime No.321/2019 registered at Police Station, Dewas Kotwali, Distt. Dewas for the offences registered under Ss. 489-A, 489-B, 489-C, 489-D of the IPC.

(3.) Learned counsel for applicant submits that applicant is in custody since 5/4/2019. Only three witnesses have entered the witness box till date. The trial is proceeding with snail speed. This Court has granted bail to co-accused Krishna Narayan Gupta on 20/10/2019 in M.Cr.C. No.43503/2019. As per prosecution story, only few notes of Rs.50.00 were allegedly recovered from the applicant. The applicant is arraigned on the basis of memorandum statement of main accused Noushad Ansari. Such statement recorded u/S.27 of Indian Evidence Act has no evidentiary value against the applicant. The applicant may be enlarged on bail.