SHARUKH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard and perused the case diary. 1 . This is the applicant's second bail application under Sec. 439 of Cr.P.C. as he is implicated in connection with Crime No.90/2023 registered at Police Station- Bhawarkua, District-Indore (MP) for offence punishable under Ss. 307, 294, 34 of the IPC and Sec. 25 of the Arms Act. The applicant is in custody since 30/1/2023. Applicant's first bail application-M.Cr.C.No.16991/2023 was dismissed by this Court with liberty to renew the prayer after the injured/complainant is examined in the trial court vide its order dtd. 28/4/2023.

(2.) The allegation against the applicant is that he was also involved in the aforesaid offence.

(3.) Counsel for the applicant has submitted that the injured Lokesh has been examined in the court and has not supported the case of prosecution.So far as the injures are concerned, they are not serious in nature. It is further submitted that the applicant is in jail since 28/4/2023 and the final conclusion of the trial is likely to take a long time.Thus, it is prayed that the application be allowed.