SURESH KOL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is an application filed under Sec. 439 of Cr.P.C. on behalf of applicant, who is in jail since 1/2/2023 in connection with Crime No. 53/2023, registered at Police Station Barela District Jabalpur for the offence punishable under Ss. 294, 307 and 34 of the IPC and Sec. 25 of the Arms Act.

(2.) Learned counsel appearing for the applicant submitted that applicant is innocent and being falsely implicated in the case. Earlier application of the applicant was dismissed with liberty to file repeat application after examination of complainant. Complainant has already been examined in the Court. Applicant is in jail since 1/2/2023. Considering the long period of custody of applicant and the fact that he is no longer required for custodial investigation, applicant may be enlarged on bail.

(3.) Learned counsel appearing for the State has opposed the bail application and submitted that applicant is having criminal antecedents and as many as 6 cases are registered against the applicant.