MOHAMMAD RAFEEK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary / challan papers.

(2.) This is the first bail application filed by the applicant under Sec. 439 of Criminal Procedure Code, 1973, as he / she is implicated in connection with Crime No.71/2023 registered at Police Station Sanwer, District Indore (MP) for offence punishable under Sec. 379 of Indian Penal Code, 1860. The applicant is in custody since 4/2/2023.

(3.) Allegation against the applicant is that of theft of two water pumps. Counsel for the applicant at the outset has submitted that under identical circumstances, the co-accused Mohammad Arif has already been granted bail by this Court in M.Cr.C.No.13210/2023 dtd. 31/3/2023 and the charge-sheet has already been filed and the applicant is lodged in jail since 4/2/2023 and the final conclusion of trial is likely to take sufficient long time. Thus, it is submitted that the application be allowed and the applicant be released on bail.