TOTARAM KHATIK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application u/S. 439 of Cr.P.C. filed by the applicant for grant of bail.

(2.) The applicant was arrested on 22/1/2020 in connection with Crime No.54/2020 by Police Station Dehat, District Bhind (M.P.) for the offence punishable under Ss. 399, 400, 402 of IPC and Sec. 25/27 of Arms Act and Sec. 11/13 of MPDVPKAct.

(3.) Learned ounsel for the applicant submit that applicant is innocent and falsely implicated in the case. He is in custody since 22/1/2020. Investigation has been complete and charge-sheet has been filed. He undertakes to cooperate in trial and to abide by the conditions which may be imposed by this Court. Conclusion of trial will take time. Moreso, co-accused Deepu Pandit @ Thakurdas and Ramesh Narwariya and Sanjay Verma have been extended benefit of bail by orders dtd. 26/6/2021 16/10/2020 and 21.12.2021passed in MCrC 18234/2020, 38822/2020 and M.Cr.C.No.61255/2021 respectively. On such premises, learned counsel for the applicant prayed for bail.