BHEEMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This first application under Sec. 439 of CrPC has been filed for grant of bail.

(2.) The applicant has been arrested on 25/12/2021 in connection with Crime No.212/2021 registered at Police Station Murar, District Gwalior for offence under Ss. 392 of IPC and Ss. 11 and 13 of MPDVPK Act.

(3.) It is submitted by the counsel for the applicant that the applicant is in jail for the last near about 11 months. The allegations are that of chain snatching. It is true that a part of the chain snatched by the applicant has been recovered which has been duly identified by the complainant as well as the applicant has already been identified by the complainant in TIP, but his prayer for grant of bail may be sympathetically considered in the light of the period of detention. The Trial is likely to take sufficiently long time and there is no possibility of his absconding or tampering with the prosecution case.