DEEPU Vs. STATE OF M.P.

JUDGEMENT

(1.) This third application under Sec. 439 of Cr.P.C. has been filed for grant of bail. Second bail application of the applicant was dismissed by order dtd. 01/09/2021 passed in MCRC No.43075/2021.

(2.) The applicant has been arrested on 28/12/2020 in connection with Crime No.836/2020 registered at Police Station Dabra City, District Gwalior for offence under Ss. 307, 394, 341 of IPC, Sec. 11 and 13 of MPDVPK Act and Ss. 25 and 27 of the Arms Act.

(3.) It is submitted by the counsel for the applicant that all the material witnesses including the victim have turned hostile and they have not supported the prosecution case. At present there is no substantive evidence against the applicant. The Trial is likely to take sufficiently long time and there is no possibility of his absconding or tampering with the prosecution case.