JAGGA Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this first bail application u/S. 439, Cr. P. C . for grant of bail. The applicant has been arrested by Police Station Pohari, District Shivpuri in connection with Crime No. 19/2019 registered in relation to the offences punishable u/Ss. 457, 380, 395, 397, 458 of IPC , Section 11/13 of the M. P. D. V. P. K. Act and Sections 25 , 27 of the Arms Act.

(2.) Learned counsel for the applicant submits that the applicant has been falsely implicated. He is in custody since 06. 11. 2019. The trial will take its own time and there is no possibility of his absconding or tampering with the prosecution case. Co-accused Sitaram Parihar, Malkhan Parihar and Lakhan Parihar have already been enlarged on bail by order dated 26. 04. 2019 passed in M. Cr. C. No. 16081/2019, Order dated 26/03/2019 passed in M. Cr. C. No. 11192/2019 and order dated 12/04/2019 passed in M. Cr. C. No. 14875/2019. Under these circumstances, counsel for the applicant prays for grant of bail and seeks parity.

(3.) Learned Panel Lawyer for the respondent/State opposed the prayer and submitted that there are five criminal antecedents against the applicant. Hence, he prayed for dismissal of the application.