PRAHLAD Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) THIS is second bail application filed under Section 439 of Cr.P.C. The first bail application has been dismissed vide order dated 30.1.2014 passed in M.Cr.C. No. 8404/2013. The applicant has been arrested in Crime No. 33/2013 registered at Police Station, Bamorkala, District Shivpuri, under Sections 363, 302, 201, 34 of IPC.

(3.) IT is submitted by learned counsel for the applicant that after dismissal of the first bail application statements of Lalu (PW -2), Sanjiv Kumar (PW -3) and Girvar (PW -4) have been recorded. They have not supported the prosecution case. The co -accused are on bail. The applicant is in custody since 20.5.2013. Trial will take some time. Therefore, the applicant be released on bail.