KALYAN PRAJAPATI 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 relating to Crime No.115/19 registered at Police Station Dimni, District Morena (M.P.) for the offence under Ss. 307, 34 of IPC.

(2.) This is a case of bail jump.

(3.) Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in this case. It is further submitted that earlier the bail application of the applicant was allowed by the trial Court and he remained absent on 10/9/2024, therefore, arrest warrant was issued against him and thereafter on 7/11/2024, a perpetual arrest warrant was issued by the trial court declaring the applicant as absconding. Thereafter, on 3/12/2025, the applicant was arrested and produced in compliance with the perpetual arrest warrant and since then he is in custody. He further submits that the applicant went to out of station for earning livelihood; therefore, he could not appear before the trial Court and could not make contact with his advocate. The absence of applicant is bona fide. The applicant has no criminal history. He 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. On these grounds, he prays for grant of bail to the applicant.