PARAMJEET Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case-diary.

(2.) This is the first bail application filed by applicant under Sec. 439 of Criminal Procedure Code, 1973 as he is implicated in connection with Crime No.651/2022 registered at Police Station - Gwalior, District - Gwalior (MP) for offence punishable under Ss. 420, 406 and 409 of the Indian Penal Code, 1860. The applicant is in custody since 13/12/2023.

(3.) Counsel for the applicant, at the outset, has submitted that the matter has already been compromised between the parties and the complainant has also rendered his no objection before the trial court but the still bail application has been rejected. The applicant is lodged in jail since 13/12/2023. It is also submitted that the final conclusion of the trial is likely to take sufficiently long time. Thus, it is submitted that the applicant be released on bail.