RAMZAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the third (repeat) application under Sec. 439 of Code of Criminal Procedure, 1973 for grant of bail filed by the applicant- Ramzan who is in custody since 15/6/2020 in connection with Crime No.142/2020 registered at Police Station S.T.F., Ujjain, District Ujjain for the offence punishable under Sec. 489-B, 489-C, 489-A and 120-B of IPC. Earlier bail applications of the applicant were dismissed on the ground that he is having a criminal antecedent as Crime No.192/2020 and 152/2020 are registered against the applicant.

(2.) Learned counsel for the applicant submits that so far as Crime No.192/2020 is concerned, applicant is already on bail and so far as Crime No.152/2020 is concerned, he is not accused which has been clarified by this Court in earlier order. In the present case, he has been made accused only on the basis of memorandum under Sec. 27 of the Evidence Act in respect of the fake currencies handed over to the present applicant in Crime No.142/2020. Apart from this there is no connecting material in this case. He is in jail since 15/6/2020, there is no progress in the trial and no further custodial interrogation is required, hence he prays for grant of bail.

(3.) Learned Government Advocate opposes the application and prays for its rejection.