ANAND Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is third application filed under Sec. 439 of Cr.P.C. for grant of bail. The second application was dismissed by order dtd. 15/11/2021 passed in M.Cr.C. No.55474/2021 as withdrawn.

(2.) The applicant has been arrested on 5/7/2021 in connection with Crime No.451/2020 registered by Police Station Mehgaon, District Bhind for offence punishable under Ss. 392, 201, 394, 34 of IPC and Sec. 11/13 of MPDVPK Act.

(3.) It is submitted by the Counsel for the applicant that second bail application of applicant was dismissed as withdrawn by order dtd. 15/11/2021 on the ground that bail application of co-accused Gopal Singh has recently been dismissed. However, by order dtd. 5/1/2022 passed in M.Cr.C. No.63875/2021, this Court has granted bail to co-accused Gopal Singh and the case of applicant is identical to that of co-accused Gopal Singh. The applicant is in jail from 5/7/2021 and trial is likely to take sufficiently long time and there is no possibility of his absconding or tampering with prosecution case.