LAKHANSINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the fifth application filed by the applicant under Sec. 439 of Cr.P.C. for grant of regular bail relating to Crime No.338/2014 registered at Police Station Sanwer, District Indore (M.P.) for the offence under Ss. 302, 307, 147, 148, 149, 120-B of IPC and under Ss. 23 and 27 of the Arms Act.

(2.) Applicant's fourth bail application was dismissed vide order dtd. 16/11/2022, passed in MCRC No.47685/2022.

(3.) Status report has been received from the concerned trial Court. As per report 34 prosecution witnesses have been recorded and examination-in-chief of witness Umrao Singh(PW35) has been partly recorded and thereafter only two witnesses have to examined. 3. Learned counsel for the applicant submits that the applicant is innocent. He is suffering jail incarceration since 2/7/2014. Although his earlier bail application was rejected on merit, but despite the order passed by this Court and several efforts made with regard to the aforesaid, the statement of Umrao Singh(PW35) has not been completely recorded by the trial Court within the stipulated period. Final conclusion of trial will take considerable long time. Hence, he prays that applicant be released on bail.