SITARAM Vs. STATE OF M.P.

JUDGEMENT

(1.) This is third bail application under Section 439 of Cr.P.C. on behalf of the applicant, who is in custody since 01/04/2019 in connection with Crime No.7/2018 registered at Police Station Bahadurpur, Distrcit-Ashoknagar for the offence punishable under Sections 457 and 380 of IPC.

(2.) It is the submission of learned counsel for the applicant that a false case has been registered against the applicant and he is suffering confinement since 01/04/2019. Learned counsel referred the Court statement of the complainant Sahrulal (PW-1) and Ashok Patwa (PW- 2) therefore, chance of tempering with the evidence/witness is remote. It is further submitted that formal arrest has been made in the case of the applicant. He was originally arrested for offence under Sections 399 and 401 of IPC. Confinement amounts to pre trial detention. He undertakes to cooperate in the investigation as well as trial and would not be a source of embarrassment and harassment to the complainant in any manner. Under these circumstances, he prayed for grant of bail.

(3.) Learned counsel for the respondent-state opposed the prayer and prayed for its dismissal.