JITENDRA RATHORE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This second bail application under Sec. 439 of the Code of Criminal Procedure has been filed on behalf of the applicant for grant of bail, who is behind the bars since 18/11/2021 in connection with Crime No.943/2021 registered at Police Station Kotwali, District Sehore (M.P.) for the offence punishable under Ss. 452, 327, 324, 427, 294, 506, 307, 34 of IPC.

(2.) Learnedcounsel for the applicant submits that after dismissal of the earlier application of the applicant, other accused persons have already been granted bail and he has filed copy of order dtd. 28/1/2022 passed in M.Cr.C.No.1063/2022 whereby co-accused Pankaj Rathore has been granted bail.

(3.) Considering the overall facts and circumstances, I am inclined to grant bail to the applicant. Therefore, without commenting anything on the merits of the case, the bail application of the applicant is allowed.