RAVINDRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this second application under Sec. 439 of the Code of Criminal Procedure for grant of bail.

(2.) It is submitted by learned counsel for the applicant- Ravindra that this is the second bail application of the applicant. Earlier application was dismissed by this Court vide order dtd. 09/02/2022 passed in M.Cr.C. No.2990 of 2022 considering all the merits of the case. Thereafter, the applicant approached before the Hon'ble Supreme Court wherein Petition for Special Leave to Appeal (Crl.) No.2344/2022 was withdrawn on 25/03/2022. Thereafter, there is no progress in trial. The co-accused Jitendra has already been granted bail by this Court vide order dtd. 28/06/2022 passed in M.Cr.C. No.29307 of 2022. The present case is of an accident and the case of present applicant is on better footing than that of co-accused Jitendra who has already been granted bail by this Court, as the allegation against the present applicant is of causing hurt by means of lathi over the Chest of deceased but deceased died due to injury found over his head. As investigation is complete in the matter and the charge sheet has already been filed, therefore, there is no need of further custodial interrogation of the applicant. Trial will take its own time. The applicant is ready and willing to abide by any condition which may be imposed by this Court. Hence, prays for bail.

(3.) Heard learned counsel for the parties at length and perused the case diary and documents available on record.