NIYUKTI SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application filed by the applicants under Section 439 of the Cr.P.C. for grant of bail. The applicants are in custody since 22.10.2019 in connection with Crime No.667/2019 registered at P.S. Maihar District-Satna for the offence punishable under sections 457 and 380 of IPC.

(2.) Learned counsel for the applicants submits that the applicants are innocent and they are in custody since 22.10.2019. It is submitted that the applicants have no criminal past. The trial will take time to conclude. There is no likelihood of applicants' absconding and tampering with the prosecution evidence and their further custody is not required in this case. On the aforesaid grounds, learned counsel for the applicants has prayed that the applicants be released on bail.

(3.) Learned counsel for the State opposing the submissions made on behalf of the applicants has prayed for rejection of the bail application.