G.S.AHLUWALIA, J. - (1.)This is second application filed under Section 439 of Cr.P.C. for grant of bail. Previous application was dismissed by order dated 01.06.2021 passed in M.Cr.C. No.24714/2021.
(2.)The applicants have been arrested on 6.3.2021 in connection with Crime No.17/2020 registered by Police Station GRP Distt. Morena for offence punishable under Section 380 of IPC.
(3.)It is submitted by Counsel for the applicants that according to the prosecution case, theft was committed by the applicants in a train. The stolen jewelry was also seized from the possession of the applicants. However, the applicants are in jail from 6.3.2021 i.e. for the last more than six months. In view of criminal antecedents, the applicants are ready and willing to abide by any stringent condition which may be imposed by this Court, including that of furnishing cash surety. Trial is likely to take sufficiently long time and there is no possibility of their absconding or tampering with the prosecution case. This Court by order dated 23.09.2021 passed in M.Cr.C. No.46227/2021 has granted bail to the co-accused Surendra.