MAHENDRA SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by the applicant under Sec. 439 of Cr.P.C./483 of BNSS for grant of bail. The applicant has been arrested on 18/12/2025 in connection with Crime No.142/2017 registered at Police Station - Bhatpachlana, District Ujjain (M.P.) for the offence under Ss. 25 of the Arms Act 1959.

(2.) Learned counsel for the applicant submits that it is a case of bail jump. Applicant is innocent and has been falsely implicated in this case. The applicant was earlier enlarged on bail by the Trial Court itself. However, he could not appear before the Trial Court 5/6/2017 due to which arrest warrant was issued against the applicant and he surrendered himself before the trial Court on 26/12/2017. The case was fixed for recording statement of prosecution witnesses on 20/6/2022, and since the applicant remained absent on that date, arrest warrant was issued and thereafter, Trial Court issued permanent arrest warrant against him on 7/2/2025, in compliance thereof, applicant surrendered before the Trial Court on 18/12/2025.

(3.) Counsel for the petitioner argued that present applicant is labourer and went to outside for his work as labour. Therefore, he could not appear before the Trial Court. The mistake of applicant is bonafide. The applicant has not misused the liberty granted under the first bail application. He is ready and willing to abide by all the terms and conditions which may be imposed by this Court. The trial will take time to conclude. Under these grounds, counsel prays for grant of bail to the applicant.