MOHIT Vs. STATE OF M.P.

JUDGEMENT

(1.) This is the first bail application under Sec. 439 of Criminal Procedure Code, 1973 as he is implicated in connection with Crime No.425/2021 registered at Police Station Aerodrome, District - Indore (MP) for offence punishable under Ss. 304, 308, 328 and 120-B /34 of IPC; and Ss. 49-A of M.P. Excise Act. The applicant is in custody since 20/10/2021.

(2.) At the outset, Counsel for the applicant has submitted that in other identical cases, present applicant has already been enlarged on bail by this Court in M.Cr.C. No.61712 of 2021 dtd. 22/12/2021, M.Cr.C. No.61753 of 2021 dtd. 22/12/2021, M.Cr.C. No.61797 of 2021 dtd. 22/12/2021 and M.Cr.C. No.1161 of 2022 dtd. 13/1/2022. It is further submitted that the applicant is in jail since 20/10/2021 and the final conclusion of trial is likely to take sufficient long time looking to the fresh spread of Covid-19. Hence, it is prayed that the applicant be released on bail.

(3.) Counsel for the respondent/State, on the other hand, has opposed the prayer.