HOLI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed under Sec. 439 of Cr.P.C/483 of the BNSS for grant of bail to the applicant in connection with Crime No. 279 of 2025 registered at Police Station - Jora, District Morena (M.P.) for the offence punishable under Sec. 309(4), 332(b), 127, 3(5) of BNS & Ss. 11/13 of MPDVPK Act.

(2.) The allegation against the present applicant is that he, along with other co-accused persons, committed a robbery at the house of the complainant. Accordingly, offence has been registered against him.

(3.) It is submitted by the learned counsel for the present applicant that present applicant is in custody since 23/9/2025. As per TIP report, no TIP was conducted in respect of the present applicant, because he was not present on the spot. The applicant is permanent resident of District Dholpur (Rajasthan.), therefore, there is no possibility of his abscosion or tampering with prosecution evidence. The co-accused Vivek Gurjar has already been enlarged on bail by this Court vide order dtd. 17/11/2025 passed in M.Cr.C. No.49599/2025, therefore, applicant seeks parity. Investigation is over and charge-sheet has been filed. The applicant does not bear any criminal record of the same nature. He is ready and willing to abide by all the terms and conditions which may be imposed by this Court. Conclusion of trial will take time. Since, charge-sheet has been filed in respect of the present applicant, then the custodial interrogation is no more required. On these premises, learned counsel prays for bail.