IMRAN KHAN Vs. STATE OF MP

JUDGEMENT

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

(2.) THE applicant has filed this first application u/s 439, Cr.P.C. for grant of bail. The applicant has been arrested by Police Station Gole Ka Mandir, District Gwalior in connection with Crime No. 443/2012 registered in relation to the offence punishable u/s. 379 IPC.

(3.) CONSIDERING the facts that applicant is in custody since 03.08.2012 and the investigation stands completed and the subject matter of theft which are batteries have been seized from the applicant and looking to the nature of offence and the period of incarceration and early conclusion of trial court is a bleak possibility and pre -trial detention being anathema to the concept of liberty, this Court is inclined to extend the benefit of bail to the applicant.