RAM LAKHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) This second application under Sec. 439 of Cr.P.C has been filed for grant of bail. The first application was dismissed by order dtd. 4/12/2021 passed in M.Cr.C. No.58974/2021 with liberty to revive the prayer after examination of the complainant.

(2.) The applicant has been arrested on 1/10/2021 in connection with Crime No.320/2021 registered by Police Station-Dharnawada, District Guna for offence punishable under Ss. 323, 294, 324, 506, 34 & 326 of IPC.

(3.) It is submitted by Counsel for the applicant that while deciding the first bail application, a liberty was granted to revive the prayer after examination of the complainant. The complainant has been examined and he has turned hostile. 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 prosecution case.