PAL CHAND Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This third bail application is filed under Sec. 439 of the Code of Criminal Procedure, 1973 on behalf of the applicant-Pal Chand @ Bablu Niyogi, who is in custody since 5/11/2021 in connection with Crime No.200/2021 registered at Police Station Station Road Pipariya, District Narmadapuram (M.P.) for the offence punishable under Ss. 201, 379, 420, 467, 468 and 471 of Indian Penal Code.

(2.) First bail application was dismissed as withdrawn vide order dtd. 18/4/2022 in M.Cr.C. No.18653 of 2022 with liberty to renew the prayer after witnesses of seizure are examined and second bail application was dismissed as withdrawn by order dtd. 23/8/2022 passed in M.Cr.C.No.39146/2022 with liberty to renew the prayer once seizure witnesses are examined before the Court of law.

(3.) It is submitted by learned counsel for the applicant that now complainant who had lost his car, has been examined before the trial Court. It is submitted that complainant is also one of the seizure witnesses and he has not supported the seizure. Allegation on the present applicant that he was instrumental in preparing a forged registration plate of U.P. whereas vehicle was taken away from Madhya Pradesh. He submits that trial is going to take long time. Applicant is in custody since 5/11/2021. Hence, prayer is made to enlarge the applicant on bail.