RAJESH Vs. STATE OF M.P

JUDGEMENT

(1.) This second application under Sec. 439 of Cr.P.C. has been filed for grant of bail. The first application was dismissed as withdrawn by order dtd. 4/2/2022 passed in M.Cr.C.No.5869/2022.

(2.) The applicant has been arrested on 10/12/2021 in connection with Crime No.164/2020 registered at Police Station Umari, District Bhind for offence under Ss. 307, 294, 34 of IPC.

(3.) It is submitted by the counsel for the applicant that the first application was withdrawn because the counsel who had filed the said application had already appeared for the complainant and the application was not argued on merits. It is submitted by the counsel for the applicant that according to the prosecution case, three persons fired gunshots causing injuries on the ankle and the hand of the victims. It is submitted that there is a cross-case also. The applicant is in jail from 10/12/2021. The Co-ordinate Bench of this Court by order dtd. 24/9/2021 passed in M .Cr.C.No.35177/2020 has granted bail to the co-accused Jageshwar Singh @ Rajne. In view of the criminal antecedents, the applicant is ready and willing to abide by any stringent condition which may be imposed by the Court. The trial is likely to take sufficiently long time and there is no possibility of his absconding or tampering with the prosecution case.