DHOORAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this Ninth bail application u/S.439 Cr.P.C for grant of bail.

(2.) Applicant has been arrested on 14/07/2020, by Police Station-Nayagaon District Bhind (M.P.), in connection with Crime No.70/2020, for the offence punishable under Ss. 354, 354-A, 506 and added Sec. 305 of the IPC and Sec. 7/8 of the POCSO Act and Sec. 3(1) W I, 3(2) VA SC/ST Act.

(3.) It is the submission of learned counsel for the applicant that applicant is a boy aged about 20 years and suffering confinement since 14/07/2020 and suffered almost two and half years, as pretrial detention and all material prosecution witnesses have been examined including the doctor, therefore, chance of tampering with the evidence/witnesses is remote. Applicant except this case does not bear any criminal record. Although, dying declaration haunts the applicant but at the same time looking to the period of custody, he prayed for bail.