AKASH PRAJAPATI Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this third application under Section 439 of Cr.P.C. for grant of bail. The first application was dismissed as withdrawn vide order dated 31/07/2019 passed in MCRC No.29923/2019 and second application was also dismissed as withdrawn vide order dated 13/09/2019 passed in MCRC No.37331/2019. The applicant has been arrested by Police Station-Bahodapur, District-Gwalior in connection with Crime No.312/2019 registered in relation to the offences punishable under Section 392 of the IPC and Section 11/13 of MPDVPK Act.

(2.) Allegations against the applicant, in short, are that applicant along with co-accused came riding a bike and snatched a tote purse containing cash of Rs.4,000/- and one mobile phone from the complainant and thereafter, the applicant and co-accused ran away from the spot. On the basis of aforesaid, crime has been registered against the applicant.

(3.) Learned counsel for the applicant that the applicant is a youth of 23 years of age who has no criminal past alleged against him and he has been falsely implicated in the case. It is also submitted by the learned counsel for the applicant that TIP has been conducted after one month and he is in custody since 22/05/2019. Disposal of the matter will take long time. Charge-sheet has been filed and no further custodial interrogation is required. The applicant is a permanent resident of District-Gwalior and there is no possibility of his absconsion or tampering with the prosecution evidence. The applicant is ready to abide by all the terms and conditions as may be imposed by this Court. Under these grounds, applicant prays for grant of bail.