SATENDRA GURJAR Vs. STATE OF M.P.

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 Kampu, District Gwalior in connection with Crime No. 303/2012 registered in relation to the offences punishable u/Ss. 395, 427, 307 of IPC, 11 / 13 MPDVPK Act and 25/ 27 Arms Act.

(3.) CONSIDERING the facts that applicant is in custody since 21.07.2012 and the prosecution story discloses that the applicant along with the three other co -accused is alleged to have looted Rs. 8700/ - from the conductor of bus and fire arm has been recovered from the applicant and that the applicant has not been recognized in the TIP and that there are no criminal antecedents of the applicant and that prolonged pretrial detention being an anathema to the concept of liberty and that co -accused Ramniwas has been extended the benefit of bail under Section 439, Cr. P.C. by the order dated 03.10.2012 in M. Cr. C. No. 6216/2012, this Court is inclined to extend the benefit of bail to the applicant.