SUDHA PANDEY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is third application filed by the applicant under Sec. 439 of Cr.P.C. seeking regular bail. Both the earlier applications of the applicant were dismissed as withdrawn.

(2.) The applicant is in custody since 26/7/2020 in connection with Crime No.606/2020 registered at Police Station Kotwali, District Shahdol for offences punishable under Ss. 306, 384, 388, 389, 120B, 506 of IPC.

(3.) Learned counsel for the applicant submits that the applicant is innocent. He has been falsely implicated in the case. Co-accused Jyoti Yadav has been released on bail by this Court vide order dtd. 4/7/2022 passed in M.Cr.C. No. 58439 of 2021 and co-accused Shubham Jaiswal has also been released on bail by this Court vide order dtd. 4/7/2022 passed in M.Cr.C. No. 18124 of 2022. Case of the present applicant is similar to them. It is further submitted that the applicant is in custody and trial would take considerable time to conclude, therefore, she may be released on bail on the ground of parity.