DINESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary / challan papers.

(2.) This is the first application under Sec. 439 of Criminal Procedure Code, 1973, as he / she is implicated in connection with Crime No.203/2021 registered at Police Station Khujner, District Rajgarh (MP) for offence punishable under Ss. 406, 407, 436, 34 of the Indian Penal Code, 1860. The applicant is in custody since 26/07/2021.

(3.) Counsel for the applicant has submitted that the applicant was arrested on 26/07/2021 and as such he has already completed more than 8 months of incarceration. It is further submitted that the co-accused Lakhan has already been granted bail by this Court in M.Cr.C. No.5435/2022 vide order dtd. 11/02/2022 and the final conclusion of the trial is likely to take sufficient long time. Hence, it is submitted that the bail application be allowed and he be released on bail on the ground of parity.