SHASHI JATAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second bail application u/S 439 of Cr.P.C filed by the applicants for grant of bail. First application was dismissed as withdrawn vide order dated 19.07.2019 in M.Cr.C No. 30501/2019 with liberty to come again after conclusion of investigation.

(2.) The applicant has been arrested on 03.03.2019 by Police Station Pohari District Shivpuri in connection with Crime No.229/2019 registered in relation to the offence punishable u/Ss. 394 of IPC read with 11/13 of M.P.D.V.P.K. Act.

(3.) It is submitted by learned counsel for the applicant that earlier bail application was dismissed as withdrawn vide order dated 14.10.2019 in M.Cr.C. No. 39075/2019 with liberty to come again after conclusion of charge-sheet, now charge sheet has been filed on 19.09.2019. He further submits that there is no criminal history against the present applicant. He is in custody since 03.03.2019. He is ready to abide by all the terms and condition as imposed by this Court. Upon these grounds, he prays for bail.