MUKESH SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is third bail application under Sec. 483 of BNSS filed by the applicant for grant of bail. Earlier bail application was allowed by order dtd. 17/10/2019 passed in M.Cr.C. No. 36716/2019.

(2.) The applicant has been arrested on 5/1/2026 in connection with crime No.39/2019 registered at Police Station Braso District Bhind for offence punishable under Ss. 394, 395 and 397 of IPC r/w Sec. 13 of MPDVPK Act.

(3.) Learned counsel for the applicant submits that earlier applicant was granted bail by order dtd. 17/10/2019 passed in M.Cr.C. No. 36716/2019. However his bail bond has been cancelled by order dtd. 27/3/2015 passed in M.Cr.C. No 8903/2024 and arrest warrant has been issued, as a result of which he was arrested on 5/1/2026. It is further submitted that thereafter other co-accused persons have been enlarged on bail. The applicant is permanent resident of District Bhind and there is no likelihood of his absconsion or tampering with the prosecution evidence. He is ready to abide by the terms and conditions as may be imposed. With the aforesaid submissions, prayer for grant of bail is made out.