RAMBETI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This sixth application under Sec. 439 of Cr.P.C has been filed for grant of bail. The fifth application was dismissed by order dtd. 21/6/2021 passed in M.Cr.C. No.28484/2021.

(2.) The applicant has been arrested on 28/8/2018 in connection with Crime No.285/2017 registered at Police Station - Ron, District Bhind, for offence under Ss. 307, 34, 302, 109 of IPC.

(3.) It is submitted by the Counsel for the applicant that although the previous bail application of applicant has been dismissed on merits as repeated attempts were made by Counsel for applicant to mislead the Court but the applicant is in jail since 28/8/2018 i.e. approximately three years and nine months. As per the dying declaration of the deceased, her husband had set her on fire after pouring diesel. The only allegation against the applicant is that she was also exhorting her son. It is true that the co-accused Meena against whom the allegations are similar was granted bail on the ground that she was in jail along-with her infant baby but the applicant is also in jail for a considerable long time. The trial is likely to take sufficiently long time and there is no possibility of her absconding or tampering with prosecution case.