Umesh @ Pappu Matre vs State Of Chhattisgarh
2025 Latest Caselaw 1564 Chatt

Chattisgarh High Court

Umesh @ Pappu Matre vs State Of Chhattisgarh on 30 January, 2025

                                         1




                                                          2025:CGHC:5693


                                                                          NAFR

            HIGH COURT OF CHHATTISGARH AT BILASPUR

                             MCRC No. 838 of 2025

1 - Umesh @ Pappu Matre S/o Sarvan Matre Aged About 20 Years R/o Village
Rampur Police Station Salhewara District - Khairagarh Chhuikhadan Gandai
(C.G.)
                                                                  ... Applicant


                                     versus
1 - State Of Chhattisgarh Through The Station House Officer Police Station
Salhewara District - Khairagarh Chhuikhadan Gandai (C.G.)
                                                               ... Non-Applicant
For Applicant          :   Mr. Ishwar Jaiswal, Advocate
For State              :   Mr. Atanu Ghosh, Deputy Government Advocate

                  Hon'ble Shri Justice Ravindra Kumar Agrawal
                               Judgment on Board
30.01.2025
1.

This is the second bail application of the applicant. The first bail application

has been dismissed as withdrawn on13.11.2024, by this Court in MCRC

No. 5400 of 2024 without reserving any liberty in favour of the applicant.

2. Learned counsel for the applicant would submit that the trial of the case has

not been concluded till date and the applicant is in jail since 09.05.2024

therefore, he has filed this second bail application.

3. On the other hand, learned State counsel opposes the bail application.

4. Taking into considering the submission of learned counsel for the

parties, no any change in circumstance could be pointed out as to what are the

stage of trial and how many witnesses have been examined till date.

5. In view of the above, I do not find any good ground to admit this second bail

application of the applicant.

6. Accordingly, the present second bail application of the applicant is dismissed

at the motion hearing stage.

Sd/-d/-

(Ravindra Kumar Agrawal) Judge