Ramkumar vs The State Of Madhya Pradesh
2021 Latest Caselaw 4134 MP

   1      THE HIGH COURT OF MADHYA PRADESH
                    CRA No.2054/2020
              Ram Kumar & Anr. vs. State of M.P.

Gwalior, Dated:10/08/2021

       Shri S.S. Rajput, Advocate for appellants.

       Shri R.B. Tripathi, Panel Lawyer for the respondent/State.

Heard on I.A.No.21530/2021, an application for suspension

of sentence and grant of bail. The first application was rejected for

want of prosecution.

Section        Act           Imprisonme Detail    of Imprisonme
                             nt         fine/if      nt in lieu of
                                        deposited    fine
397/34         IPC           10-10 Years 5000-5000/- 6-6 months
                             RI                      RI

The State had filed its reply to I.A. No.2068/2020 which was

an application for grant of bail, by pointing out that appellant No.1

has a criminal history and, accordingly, by order dated 7.7.2020 the

counsel for the appellant was directed to point out the status of the

criminal antecedents of the appellant No.1. Thereafter, on 22.7.2020

the counsel for the appellants did not join the proceedings as well as

did not file any reply pointing out the status of the criminal cases

registered against him and accordingly by order dated 22.7.2020 the

application was dismissed for want of prosecution. In I.A.

No.21530/2021, which is the second bail application for the said

purpose, the appellant No.1 has filed copy of two judgments passed

in S.T. No.157/2015 and S.T. No.116/2017 to show that he has been

acquitted. However, according to the reply submitted by the State, as 2 THE HIGH COURT OF MADHYA PRADESH CRA No.2054/2020 Ram Kumar & Anr. vs. State of M.P.

many as nine criminal cases were registered against the appellant

No.1. It is submitted by the counsel for the appellants that in the

remaining cases, the appellant No.1 is on bail.

However, grant of bail does not give a license to the appellant

No.1 to commit further offences.

It is submitted by the counsel for the appellants that this Court

by order dated 20.11.2020 has granted bail to the co-accused

Ramsewak and the case of the present appellant is identical to that of

co-accused Ramsewak. However, it is fairly conceded that Ramsewak

did not have any criminal case to his credit.

Looking to the criminal antecedents of the appellant No.1, this

Court is of the considered opinion that no case is made out for grant

of bail. The application fails and is hereby dismissed.

(G.S. Ahluwalia) Judge Arun*

ARUN KUMAR MISHRA 2021.08.12 17:03:48 +05'30'