SANJAY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case-diary is perused. Learned counsel for the State is heard.

(2.) The petitioner has filed this first application application u/S. 439 of Cr.P.C. for grant of bail. The petitioner has been arrested on 22/4/2019 by Police Station Kotwali, District Morena (M.P.) in connection with Crime No.325/19 registered in relation to the offences punishable u/Ss. 336, 337/34 IPC and Sec. 25-B, 25/27 of the Arms Act.

(3.) Learned Panel Lawyer for the State opposed the application and prayed for its rejection by contending that on the basis of the allegations and the material available on record, no case for grant of bail is made out. The petitioner is alleged with causing hurt so as to endanger human life/personal safely of others where investigation is over by filing charge- sheet on 20/6/2019. Since investigation is over further custodial interrogation may not be necessary. Considering the above facts and that early conclusion of the trial is bleak possibility and prolonged pre-trial detention is anathema to the concept of liberty and the material placed on record does not disclose possibility of the petitioner fleeing from justice, this Court though is inclined to extend the benefit of bail to the petitioner but with certain stringent condition in view of nature of offence.