SOAIL KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This sixth application under Sec. 439 of Cr.P.C. has been filed for grant of bail. The fifth application was dismissed by order dtd. 21/6/2022 passed in M.Cr.C. No. 30090/2022.

(2.) The applicant has been arrested on 15/11/2020 in connection with Crime No.707/2020 registered by Police Station Civil Line District Morena for offence punishable under Ss. 366, 376-D, 342, 120-B of IPC.

(3.) It is submitted by counsel for applicant that although the prosecutrix has supported the prosecution case, but since the prosecution has failed to keep its witnesses present, therefore, this Court by order dtd. 16/8/2022 passed in M.Cr.C. No.37996/2022 has granted bail to co-accused Chhotu @ Aashik Khan. The case of applicant is identical to that of co-accused Chhotu @ Aashik Khan. The trial is likely to take sufficiently long time and there is no possibility of his absconding or tampering with prosecution case.