VIKRAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this first bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 20/1/2014 to 10/4/2015 and from 8/2/2022 till date, by Police Station- Bhander District Datia, in connection with Crime No.14/2014 for the offence punishable under Ss. 392, 397 of IPC and Sec. 11/13 of MPDVPK Act.

(2.) It is the submission of learned counsel for the applicant that it is a case of bail jump and so far now applicant suffered 15 months of incarcertion. Earlier he was arrested on 20/1/2014 and remained in confinement since 10/4/2015 and now he is arrested on 8/2/2022 and suffering confinement yet. Applicant undertakes to cooperate in trial as well as investigation and would make himself available as and when required. He would not be a source of embarrassment or harassment to the complainant. Applicant intends to perform some community service to purge himself out of the guilt felt by the applicant and to serve national/environmental/social cause. Under these grounds, he prayed for bail.

(3.) Learned Public Prosecutor for the respondent/State opposed the prayer and he prayed for dismissal of this application.