KALYANSINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard. Perused the case diary.

(2.) This is the SECOND bail application under Sec. 439 of the Cr.P.C filed by the applicant for grant of bail. The applicant is being implicated in Crime No.221/2023, registered at police station Kalipeeth, District Rajgarh, for the offence punishable under Ss. 302, 201, 147, 148, 149 and 120-B of IPC. The applicant is in custody since 25/7/2023.

(3.) Learned counsel for the applicant submitted that in this case, other co-accused persons have already been released on bail and the present applicant is having complete parity with co-accused persons namely Ramsagar and Raja @ Raju, who were implicated on the basis of memorandum of statement of co-accused Inder. The applicant is an innocent person and has been falsely implicated in the present crime. Only one stick has been seized from the possession of the applicant. The applicant is in jail since 25/7/2023 i.e. more than nine months and final conclusion of trial will take considerable time. Therefore, it has been prayed that the applicant be released on bail pending the trial.