SACHIN SHARMA Vs. STATE OF M.P.

JUDGEMENT

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

(2.) The applicant has been arrested on 2/1/2022 in connection with Crime No.746/2021 registered at Police Station Maharajpura Distt. Gwalior for offence under Ss. 365 and 394 of IPC and 11/13 of MPDVPK Act.

(3.) It is submitted by the counsel for the applicant that according to the prosecution case, the applicant and other co-accused persons, after obstructing the complainant, took away his mobile and Rs.40.00. The applicant has been falsely implicated. The recovery of purse containing Rs.40.00 as well photo copy of the Adhar Card of the complainant has been falsely shown because there was no reason for the applicant to keep the photo copy of the Adhar Card of the complainant. He is in jail from 2/1/2022 i.e. more than one month, but the Test Identification Parade of accused has not been conducted. The Trial is likely to take sufficiently long time and there is no possibility of his absconding or tampering with the prosecution case. Further, this Court vide order dtd. 27/1/2022 passed in M.Cr.C. No. 4763/2022 and M.Cr.C. No. 2582/2022 has granted bail to the co-accused Gaurav Sharma and Vishnu @ Chintu Parmar.