VIKRAM SINGH LODHI Vs. STATE OF M.P.

JUDGEMENT

(1.) This fourth repeat application under Sec. 439 of Cr.P.C. has been filed for grant of bail. Third bail application of the applicant was dismissed by order dtd. 04/02/2022 passed in MCRC No.5033/2022.

(2.) The applicant has been arrested on 04/12/2021 in connection with Crime No.257/2021 registered at Police Station Gyaraspur, District Vidisha for offence under Ss. 294, 323, 341, 506, 34, 325 and 326 of IPC and Sec. 25 of the Arms Act.

(3.) It is submitted by the counsel for the applicant that third bail application of the applicant was dismissed by order dtd. 04/02/2022 passed in MCRC No.5033/2022 with liberty to revive the prayer after undergoing some reasonable period of detention. It is submitted that according to the prosecution case, the complainant was waylaid by the applicant and co-accused persons and was assaulted. The applicant is alleged to have assaulted on the elbow of the complainant resulting in fracture. He is in jail for the last three months. The Trial is likely to take sufficiently long time and there is no possibility of his absconding or tampering with the prosecution case.