Veerendra Dubey vs State Of M.P.
2021 Latest Caselaw 1357 MP

1 MCRC-45540-2020 The High Court Of Madhya Pradesh MCRC-45540-2020 (VEERENDRA DUBEY Vs STATE OF M.P.)

Jabalpur, Dated : 07-04-2021 Mr. S.M. Guru, learned counsel for the applicant. Mr. Akshat Arjaria, learned P.L. for the State. Mr. Ranjan Banerjee, learned counsel for the Objector. Heard.

This is the 5th bail application being moved on behalf of the

applicant in connection with Crime No.248/2015 registered at P.S. Patharia, Distt. Damoh, for offences U/s.307, 120-B and 302 of the I.P.C. The earlier four applications were rejected, but not on merits.

The applicant along with the co-accused persons are stated to have participated in the offence which inter-alia included the offence of murder. The offence was committed in the year 2015 and the applicant herein remained absconding till the year 2019. He was arrested only after the Court of Session vide order dated 07.09.2017 passed in Sessions Trial No.100146/2015 had passed the judgment by which, two of the co-accused

persons were convicted and two were acquitted.

Looking at the conduct of the applicant and his propensity to avoid the process of justice, this Court does not have confidence that if the applicant is enlarged on bail by imposing whatever be the conditions, that he will not again abscond and make himself unavailable to stand trial moreso, after the evidence of the material witnesses, which have already been recorded in the trial against the applicant and if they are of such a nature which can probably result in the conviction of the applicant, this Court feels that the temptation to the applicant to once again abscond from the process of justice is very high. Under the circumstances, this application is dismissed.

However, this Court hopes that the learned trial Court will make every Signature Not Verified SAN endeavour to speedily conclude the trial against the applicant. It is made

Digitally signed by ASHISH DATTA Date: 2021.04.09 17:07:18 IST 2 MCRC-45540-2020 absolutely clear that the observations made hereinabove are only for the purpose of deciding the bail application and that the trial Court would not be influenced in concluding the trial.

A copy of this order be forwarded to the learned trial Court for information and necessary action.

(ATUL SREEDHARAN) JUDGE

a

Signature Not Verified SAN

Digitally signed by ASHISH DATTA Date: 2021.04.09 17:07:18 IST