SANJAY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This first application under Sec. 439 of Cr.P.C has been filed for grant of bail.

(2.) The applicant has been arrested on 24/4/2022 in connection with Crime No.48/2022 registered at Police Station Barohi, District Bhind for offence under Ss. 399, 400 and 402 of IPC, Sec. 11/13 of MPDVPK Act and Ss. 25 and 27 of the Arms Act.

(3.) It is submitted by the Counsel for the applicant that according to the prosecution case, applicant and other co-accused persons had assembled for making preparation for committing dacoity. The applicant was arrested on the spot and it is alleged that one .315 bore country-made pistol along with one live cartridge were seized. He has been falsely implicated. Applicant is ready and willing to abide by any condition which may be imposed by this Court. The trial is likely to take sufficiently long time and there is no possibility of his absconding or tampering with the prosecution case.