Vikas Jain vs The State Of Madhya Pradesh
2021 Latest Caselaw 8927 MP

1 MCRC-58780-2021 The High Court Of Madhya Pradesh MCRC No. 58780 of 2021 (VIKAS JAIN Vs THE STATE OF MADHYA PRADESH)

Gwalior, Dated : 16-12-2021 None for the applicant.

Shri J.P. Bhargava, representative of Advocate General Office. Presumably, due to call given by the High Court Bar Association, Gwalior, lawyers are abstaining from work.

Case diary is available and perused.

On earlier two occasions, case was dismissed on merits. On 18-11- 2021 when case was dismissed on merits, applicant was directed to submit before the course of justice and seek regular bail. Again this application has been preferred without availing the liberty so granted.

No new ground is pleaded in the bail application. Thus, in view of the judgment of Hon'ble Apex Court in the matter of G.R. Ananda Babu Vs. State of Tamil Nadu, 2021 SCC OnLine SC 176 , this repeat anticipatory bail application is hereby dismissed.

(ANAND PATHAK) JUDGE

Anil* ANIL Digitally signed by ANIL KUMAR CHAURASIYA DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT

KUMAR OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=8512f40a1a9eaa50b6802d068b51dae 27e84c266b09d283f0799e67cdc7df50f,

CHAURASIY pseudonym=F7E569EA2A8955818DF870B0C5 0764B46C526E80, serialNumber=EC534CBB3B245F050119F06F4 A296DD83C765A1E2ACC6EC7D8BD8CBCC9C2

A 446E, cn=ANIL KUMAR CHAURASIYA Date: 2021.12.13 08:17:23 -08'00'