Madhya Pradesh High Court
Prashant @ Vasu Chouhan vs The State Of Madhya Pradesh Thr on 25 July, 2017
MCRC-7103-2017
(PRASHANT @ VASU CHOUHAN Vs THE STATE OF MADHYA PRADESH THR)
25-07-2017
Shri Vikas Saxena, counsel for the applicant.
Shri Girdhari Singh Chauhan, Public Prosecutor for the respondent/ State.
This is sixth application under Section 439 of Cr.P.C. for grant of bail. The previous applications were dismissed by orders dated 21/01/2016, 05/05/2016, 27/09/2016, 25/11/2016 passed in MCRC Nos. 13357/2015, 3786/2016, 7800/2016, 13025/2016 and 2172/2017. The applicant has been arrested on 08/11/2015 in connection with Crime No.949/2015, registered by Police Station Kotwali, District Shivpuri for offence punishable under Sections 406, 409, 427, 457, 380, 201 of IPC. It is submitted by the counsel for the applicant that the applicant is an innocent person and has been falsely implicated and there is no possibility of his absconding or tempering with prosecution witnesses. It is further submitted that except Amzad Khan all other important witnesses have not supported the prosecution case. The prosecution witnesses have been examined and now the case is fixed for defence evidence. The allegations of providing password of the ATM machine to the co-accused persons, is false and the applicant is Bank Manager.
The application is opposed by the counsel for the State. Considering the allegations made against the applicant and considering the fact that the prosecution evidence is over and now the case is fixed for defence evidence, therefore, it is clear that now not much time would be required to the trial Court for concluding the trial, this Court do not find it to be a fit case for grant of bail.
With aforesaid observations, the application is accordingly dismissed.
(G.S. AHLUWALIA) JUDGE MKB