KULDEEP SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) This sixth repeat application under Sec. 439 of Cr.P.C. has been filed for grant of bail. Fifth bail application of the applicant was dismissed by order dtd. 25/03/2022 passed in MCRC No.14913/2022.

(2.) The applicant has been arrested on 09/09/2020 in connection with Crime No.424/2020 registered at Police Station Dehat, District Bhind for offence under Ss. 498-A, 304-B, 34 of IPC and under Sec. 3/4 of the Dowry Prohibition Act.

(3.) This repeat application has been filed mainly on the ground that all the material witnesses have been examined and they have not supported the prosecution case. It is further submitted that at present, there is no substantive evidence against the applicant. The Trial is likely to take sufficiently long time and there is no possibility of his absconding or tampering with the prosecution case.