Farhan vs The State Of Madhya Pradesh
2021 Latest Caselaw 1469 MP

M.Cr.C. No.23000/2020                                          1



  HIGH COURT OF MADHYA PRADESH: BENCH AT INDORE

                      M.Cr.C. No.23000/2020
     Farhan S/o Mashir Ahmad v/s The State of Madhya Pradesh
Indore, dated 09.04.2021
        Heard through video conferencing.
        Shri S.K. Meena, learned counsel for the applicant.
        Shri Kushagra Jain, learned Panel Lawyer for the
respondent / State.

With the consent, finally heard.

This is the first application filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for grant of bail in connection with Crime No.114/2020 registered at Police Station - Station Road, Ratlam, District - Ratlam for the offences registered under Sections 353, 504, 506 and 294 of the Indian Penal Code. The applicant is in custody since 20.02.2020.

Learned counsel for the applicant submits that as per prosecution story, the applicant was facing a trial in a criminal case arising out of Crime No.70/2020 from which he stood acquitted by judgment dated 17.03.2021 in RCT No.328/2020. The applicant remained in custody for more than a year. Hence, he may be enlarged on bail.

The prayer is opposed by the learned Panel Lawyer for the respondent /State by contending that applicant is having 33 criminal cases.

Faced with this, learned counsel for the applicant submits that in most of the cases the applicant has already been

enlarged on bail and the affidavit of applicant's mother show the same.

Considering the nature of accusation and criminal history of the applicant, I am not inclined to enlarge the applicant on bail.

Accordingly, M.Cr.C. is rejected. Certified copy, as per Rules.

(SUJOY PAUL) JUDGE Ravi

Digitally signed by RAVI PRAKASH Date: 2021.04.09 17:18:03 +05'30'