USTAJ RAIKWAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed on behalf of the applicant under Section 439 of Cr.P.C. for grant of bail. Earlier the bail application of applicant was allowed by this Court vide order dated 19.05.2014 in Criminal Case bearing M.Cr.C.No.7264/2014 and he was enlarged on bail with direction to appear as and when the dates are given by the Court, however, the applicant remained absent on the 16.01.2019. Consequently, warrant of arrest was issued and the applicant has been arrested on 23/09/2019 and since then he is in custody.

(2.) The applicant is being prosecuted in connection with Crime No.244/2013 registered at Police Station Singhpur District Satna (M.P.) for the offence punishable under Sections 498-A/306 of IPC.

(3.) Learned counsel for the applicant submits that the applicant has not committed any offence as alleged, however, he has been falsely implicated in the case. The applicant had appeared before the trial Court on the dates fixed but due to misunderstanding he could not appear before the trial Court on 16.01.2019, therefore, he has been arrested. His non-appearance before the trial Court was unintentional. The applicant is in jail since 23.09.2019. Trial will take a long time to conclude. The applicant is permanent resident of the district and there is no likelihood of his absconding or tampering with the prosecution case. On these grounds prayer is made to enlarge the applicant on bail.