JAGDISH KUMAWAT Vs. STATE OF M.P.

JUDGEMENT

(1.) This is the second application under Sec. 439 of Criminal Procedure Code, 1973, as he / she is implicated in connection with Crime No.372/2021 registered at Police Station Daloda, District Mandsaur (MP) for offence punishable under Ss. 294, 326, 325, 323, 506, 147, 148, 149 of the Indian Penal Code, 1860. His earlier bail application M.Cr.C. No.53458/2021 has been dismissed as withdrawn on 26/11/2021. The applicant is in custody since 20/10/2021.

(2.) Allegation against the applicant is that the applicant and the other accused persons assaulted the complainant party wherein one Karulal suffered head injury.

(3.) Counsel for the applicant has submitted that the co-accused have already been granted bail by this Court in M.Cr.C. No.46896/2021 and 61051/2021 vide order dtd. 04/01/2022 and the case of the present applicant is akin to that of co-accused persons who have been granted bail by this Court. It is further submitted that the applicant is in jail since 20/10/2021 and final conclusion of the trial is likely to take sufficient long time. Hence, it is submitted that the bail application be allowed and he be released on bail on the ground of parity.