SATYAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed on behalf of the applicant under Sec. 439 of the Code of Criminal Procedure. The applicant is in custody since 1/7/2021 in connection with Crime No. 66/2021 registered at Police Station- Kishangarh, District- Chhatarpur (M.P.) for the offence punishable under Ss. 394, 201of IPC and Sec. 25/27 of Arms Act.

(2.) As per prosecution case, on 1/7/2021 applicant-accused and co- accused committed robbery from complainant Pankaj Asati, at the point of Katta. They looted Rs.2300.00 and one mobile.

(3.) Le a r ne d counsel for the applicant/accused submits that applicant/accused has falsely been implicated in this case. Applicant- accused did not commit any offence. FIR was lodged against unknown person. During investigation no property was seized from the possession of present applicant-accused. Applicant accused is not previously convicted. Identification parade was conducted but complainant did not identify the applicant-accused. Applicant is in jail since 1/7/2021. Charge-sheet has been filed. Trial will take time to conclude. Applicant/ accused is bread earner of his family, if he will keep in custody for an unlimited period then his family future will b e spoiled. There is no probability of his absconding or tampering with the evidence of the prosecution. On these grounds, learned counsel for the applicant prays for grant of bail to the applicant.