PRAHLAD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application u/S.439 Cr.P.C filed by the applicant for grant of bail

(2.) The applicant was arrested on 5/9/2022 in connection with Crime No.162/2010 by Police Station- Seondha, District- Datia (MP) for the offence punishable under Ss. 302, 307, 147,148, 149, 395, 396 of IPC and Ss. 11/13 of MPDVPK Act and 25/27 of Arms Act.

(3.) It is submitted by learned counsel for the applicant that the applicant is an innocent and he has falsely been implicated in the offence. It is further submitted that eye-witness- Ramnaresh was examined as PW-24 on 17/07/2019 and RajendraSUBASRIMANI was examined as PW-12 on 07/10/2016. So far as eye-witness-Yogesh is concerned, he is deceased of the case. The applicant is in custody since 5/9/2022. Co-accused Puran Singh Yadav has been granted bail vide order dtd. 7/7/2022 passed in M.Cr.C.No.32648/2022. Conclusion of trial will take time. On such premises, learned counsel for the applicant prayed for bail.