NIKITA PRAJAPATI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is third repeat application under Sec. 483 of BNSS filed for grant of bail in connection with Crime No.900/2024 registered at Police Station Kolar Road, District Bhopal (M.P.) for offence punishable under Ss. 318(4), 49, 336(3) & 61(2) of B.N.S. The applicant is in custody since 21/12/2024. Previous bail applications were dismissed on merits.

(2.) As per the prosecution story, the allegation against the present applicant is that he alongwith co-accused persons misappropriated huge amount by committing cyber fraud. Therefore, case was registered against the present applicant under the aforesaid Sec. .

(3.) Learned counsel for the applicant submits that applicant is innocent and falsely implicated in this case. Applicant is a lady aged about 23 years. Applicant is not the main accused. In Court statement Preeti Shrivastava (PW-1) has not deposed against the applicant, Sheikh Sameer (PW-2) and Sheikh Faizan (PW-3) have stated that they did not know the present applicant. Bhumika (PW-4), Mohit (PW-5), Dinesh (PW-6), Ankit (PW-7) and Anil Meena (PW-8) have not supported the prosecution story and PW-9 has also not stated against the applicant. Offence is triable by JMFC. Applicant is in custody since 21/12/2024 i.e one year and three months. There is no criminal record of the applicant. The conclusion of the trial will take considerable time, therefore, it has been prayed that the applicant may be released on bail.