GOPAL SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This third application under Sec. 439 of Cr.P.C. has been filed for grant of bail. The second application was dismissed by order dated 10.11.2021 passed in M.Cr.C. No.53215/2021 as withdrawn with liberty to revive the prayer after undergoing some reasonable period of detention.

(2.) The applicant has been arrested on 20/07/2021 in connection with Crime No.451/2020 registered at Police Station Mehgaon, District Bhind for offence under Sec. 392 of IPC and Sec. 11/13 of MPDVPK Act.

(3.) It is submitted by Counsel for the applicant that according to the prosecution case, the applicant is alleged to have snatched the gold chain from the neck of the wife of complainant and he was duly identified in the Test Identification Parade. Apart from that, a piece of chain was also recovered from his possession. However, it is submitted that the applicant is in jail from 20/07/2021. The applicant has criminal history and one more offence under Sec. 394 of IPC and u/s. 11/13 of MDVPK Act has been registered against him. The applicant is ready and willing to abide by any stringent condition which may be imposed by the Court. The trial is likely to take sufficiently long time and there is no possibility of his absconding or tampering with prosecution case.