MEERA BUKSHA Vs. STATE OF M.P.

JUDGEMENT

(1.) CASE Diary is perused. Learned counsel for the rival parties are heard.

(2.) THIS is first application under Section 439 Cr. P.C. by the applicant for grant of bail. Applicant has been arrested in connection with crime No. 97/2012, registered at Police Station -Badoda, District - Sheopur (M.P.) u/S. 394 of IPC and Section 11/ 13 MPDVPK Act on 20/06/2012, since when applicant is in judicial custody.

(3.) CONSIDERING the fact that the applicant is in custody since 20/06/2012 and the prosecution story indicates that the applicant after the assault have taken place gave exhortation and some stolen cash and motor cycle has been recovered and apart from giving exhortation, no other overtact has been alleged against the applicant who though has some criminal antecedent but looking to the nature of involvement of the applicant and trial is not likely to be concluded at an early date and prolonged pretrial detention being an anathema to the concept of liberty, this court is inclined to extend the benefit of bail to the applicant but with certain stringent conditions.