ABHISHEK JAAT Vs. STATE OF M.P.

JUDGEMENT

(1.) This second repeat application under Sec. 439 of Cr.P.C. has been filed for grant of bail. First bail application of the applicant was dismissed by order dtd. 18/02/2022 passed in MCRC No.8447/2022.

(2.) The applicant has been arrested on 25/01/2022 in connection with Crime No.87/2021 registered by Police Station Gohad, District Bhind, for offence punishable under Ss. 392, 34 of IPC and Sec. 11/13 of MPDVPK Act.

(3.) It is submitted by the counsel for the applicant that according to the prosecution case, on 21/03/2021 at about 12:30 in the afternoon, the complainant was waylaid by four persons and he was beaten and an amount of Rs.85,000.00 was snatched from him. The applicant is specifically named in the FIR. However, it is submitted that the applicant is in jail from 25/01/2022, i.e., approximately three months and the Trial is likely to take sufficiently long time and there is no possibility of his absconding or tampering with the prosecution case. It is further submitted that co-accused Rahul Singh Rana has already been granted bail by this Court by order dtd. 22/04/2022 passed in MCRC No.19829/2022.