BHAGATRAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first regular bail application filed by the applicant - Bhagatram S/o Omkarlal Ji under Sec. 439 of Code of Criminal Procedure, 1973 for grant of bail in connection with Crime No.374/2021 registered at Police-Station - Narayangarh, District - Mandsaur (MP) for the offence punishable under Sec. 399 and 402 of Indian Penal Code, 1860 along with Sec. 25 and 27 of Arms Act, 1959 and the applicant is in custody since 4/1/2022.

(2.) As per prosecution story, it is alleged that no weapon has been seized from the possession of present applicant. Further the seizure from the spot does not indicate any article leading to preparation of dacoity.

(3.) Counsel for the applicant submits that applicant is innocent and has been falsely implicated in the aforesaid offence. He further submits that there is no recovery of any weapon from the present applicant. He also submits that investigation is over and chargesheet has already been filed in the matter. He submits that no custodial interrogation is required in this matter and no purpose would be served if the applicant continuous to be remained in jail. The applicant is in custody since 4/1/2022 and the final conclusion of trial would take considerably long time. With these submissions, bail has been sought.