HANIF Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard with the aid of case diary.

(2.) Learned counsel for the applicant/accused submits that as per prosecution story, 275 litres of diesel amounting to Rs.27,500.00 is allegedly stolen from tractors. The name of the applicant does not find place in the FIR. There is no material on the basis of which applicant is arrested. Investigation is pending. Applicant is in custody since 1/5/2024. The offence is triable by the Judicial Magistrate First Class. Co-accused Sadik was arrested on 11/5/2024 and he has already been granted bail by the Trial Court. Trial will take considerable long time for its disposal, therefore, it is prayed that the applicant be released on bail.

(3.) On the other hand, learned counsel for the non-applicant/State has opposed the prayer and prayed for its rejection.