SURET Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Applicant has filed the first bail application under Sec. 439 of Code of Criminal Procedure, 1973 for grant of bail in connection with Crime No.254/2022 registered at Police-Station - Bag, District - Dhar (MP) for the offence punishable under Sec. 394 and 397 of Indian Penal Code, 1860 along with Sec. 25(1) of Arms Act, 1959 and the applicant is behind the bars since 8/8/2022.

(2.) Counsel for the applicant submits that the statements of complaints have been recorded and they have not recognized the present applicant and has turned hostile. The applicant isbehind the bars since 8/8/2022 and the conclusion of trial would take considerably long time. With these submissions, bail has been sought.

(3.) Per contra, counsel for the State was also heard who has opposed the prayer and prays for its rejection.