SATISH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the 4th application filed by the applicant for grant of regular bail under Sec. 439 of the Code of Criminal Procedure, 1973 relating to FIR No. 47/2023 registered at P.S -Narsinghgarh, District- Rajgarh (M.P.) for the offence under Sec. 386/34 of IPC.

(2.) The applicant's earlier bail application i.e. MCRC no. 32388/2023 has been dismissed on merit by this Court vide order dtd. 26/07/2023

(3.) Counsel for the applicant has submitted that theomplainant has already been examined and he has not supported the case of prosecution. The applicant is lodged in jail since 24/01/2023. Co-accused persons have already been granted bail by this Court and final conclusion of the trial is likely to take a long time. In such circumstances, it is prayed that the application be allowed and the applicant be released on bail.