ASHOK KIR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) With the consent, heard finally.

(2.) Prosecution story, in brief is that in the intervening night of 6/7/7.2016, applicant took complainant's tractor bearing registration No.MP09-AC-6502 without his permission and stolen the same.

(3.) Learned counsel for the applicant submits that applicant was enlarged on bail by the Trial Court but he could not appear on 30/9/2021 due to which arrest warrant was issued against him and in consequence to which, he has been arrested and is in custody for about 2-1/2 to 3 months. Learned counsel further submits that on 30/9/2021, applicant was in custody in connection with some other matter, due to which he was unable to appear before the Trial Court and arrest warrant was issued against him. His absence was not intentional and therefore, looking to the period of his custody, applicant is entitled for grant of bail.