SHOEB Vs. STATE OF M. P.

JUDGEMENT

(1.) This is a repeat (5th) application filed under Section 439 of Cr.P.C. by the applicant - Shoeb S/o. Sharif Khan, who has been arrested by Police on 16.9.2019 in connection with Crime No.237/2019 registered at Police Station Shujalpur, District Shajapur for the offence punishable under Section307, 427, 294, 323, 325, 149, 148, 147, 341, 120-B, 506 of the IPC and u/s. 25 of the Arms Act. The earlier applications were dismissed as withdrawn vide order dated 26.8.2020. Earlier four applications have been dismissed by this Court as under :

(2.) The applicant has filed the present repeat bail application on the following grounds :

(3.) Shri Ojha, learned counsel appearing for the applicant submits that the only allegation against the present applicant is that he is said to have caused fracture to the injured by means of 'Tami'. He is in jail since last more than one year and the trial may take time to conclude.