VIJAY Vs. STATE OF M P

JUDGEMENT

(1.) ARGUMENTS heard. Case diary perused.

(2.) THIS is an application under Section 437 (6) of Cr. PC for grant of bail in connection with Crime No. 707/06 registered at Police Station, MIG, Indore commission of offence under Sections 409, 420, 467, 468 and 477-A of the IPC against the present applicant regarding which a Criminal Case No. 5637 of 05 is pending before JMFC, Indore.

(3.) LEARNED Counsel submits that the said criminal case was fixed for recording evidence on 31-1-06 and till date the prosecution has failed to examine all prosecution witnesses and thus trial could not be concluded. He further submits that since the trial could not concluded within 60 days from the first date of recording the evidence, therefore under the mandatory provisions of Section 437 (6) of Cr. PC the applicant deserves to be enlarged on bail.