SACHIV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application filed by the applicant under Section 439 of the Cr.P.C. for grant of bail in connection with Crime No. 391/2019 registered at P.S. Damoh Dehat, District - Damoh (M.P.) for the offence punishable under sections 302, 120-B, 449, 450, 34 of IPC and sections 25, 27 of Arms Act.

(2.) As per the prosecution story the allegation against the applicant is that applicant alongwith other co-accused has entered into conspiracy and committed murder of deceased Arti.

(3.) Learned counsel for the applicant submits that the applicant is innocent and he is in custody since 20/10/2019. It is further submitted that the role attributed to the applicant is very limited. The only allegation against him is that he has arranged the shooter to kill the deceased. He has been made accused on the basis of memorandum of co-accused. Charge-sheet has been filed and trial will take time to conclude. There is no likelihood of applicant absconding and tampering with the prosecution evidence and his further custody is not required in this case. On the aforesaid grounds, prayer is made to release the applicant on bail.