RANDHEER SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this second application under Sec. 439 of Cr.P.C. for grant of bail to the applicant.

(2.) The applicant has been arrested on 19/11/2021 in connection with Crime No.110/2021 registered at Police Station Maksudangarh, District Guna (M.P.) in relation to the offence punishable under Ss. 294, 323, 324, 506/34, 326 of IPC.

(3.) It is submitted by learned counsel for the applicant that the applicant has not committed any offence. He has falsely been implicated in this case. Earlier co-accused Sonu has been released on bail vide order dtd. 22/04/2022 passed in M.Cr.C. No. 15085/2022. There is no progress in the trial and the applicant is in custody since 19/11/2021. Trial will take its own time. Applicant is ready to abide by any condition which may be imposed by this Court. Hence, looking to the aforesaid facts of the case, learned counsel prays for grant of bail to the applicant.