ANNU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second application under Sec. 439 of CrPC for grant of bail. The applicant has been arrested on 15/4/2021 in connection with Crime No.148/2021 registered at Police Station Kotwali Vidisha, District Vidisha for offence under Ss. 307, 294, 34 and 120-B of IPC and Sec. 25 of Arms Act.

(2.) It is submitted by learned counsel for applicant Annu @ Aniket Malviya that this is second bail application of the applicant. First application was dismissed on merits on 16/7/2021. Thereafter, applicant has suffered further more than two months of custody period. It is further submitted that investigation is complete and charge-sheet has been filed. Trial will take long time to conclude. It is further submitted by learned counsel for the applicant that the applicant is aged around 18 years and co-accused Pritam Kushwah has already been granted bail by the trial Court by its order dtd. 29/4/2021, which is annexed as Annexure A-3 and case of the present applicant is also on the same footings. Hence, prayed for grant of bail to the applicant.

(3.) Per contra, learned State counsel opposed the bail application and prayed to reject the same.