Citation : 2021 Latest Caselaw 9010 MP
Judgement Date : 20 December, 2021
1
THE HIGH COURT OF MADHYA PRADESH
MCRC No.62334/2021
Chhotu @ Rajeev Katare vs. State of M.P.
Gwalior, Dated : 20/12/2021
Shri Vinod Kumar Sharma, Counsel for applicant.
Shri C.P. Singh, Counsel for respondent/State.
Case diary is available.
This third application under Section 439 of Cr.P.C. has been
filed for grant of bail. The second application was dismissed by order
dated 10.11.2021 passed in M.Cr.C.No.52931/2021.
The applicant has been arrested on 15.6.2021 in connection with
Crime No.354/2021 registered at Police Station Thatipur, District
Gwalior for offence under Sections 49(A) of Excise Act.
The second bail application was dismissed by a detailed order
dated 10.11.2021 passed in M.Cr.C.No.52931/2021 with liberty to
revive the prayer along with the status/judgments of 17 criminal cases
which were registered against the applicant. The present application
has been filed without complying the said condition. Since the
applicant is in jail for the last six months, therefore, this Court was
inclined to grant bail on furnishing cash surety.
It is submitted by Shri Sharma that the applicant is not in a
position to furnish cash surety and is not in a position to comply any
stringent condition.
Since the applicant has a criminal history and as many as 17
criminal cases have been registered against him and in view of the
criminal antecedents, the applicant is also not ready to abide by any
THE HIGH COURT OF MADHYA PRADESH MCRC No.62334/2021 Chhotu @ Rajeev Katare vs. State of M.P.
stringent condition, accordingly, no case is made out for grant of bail.
The application fails and is hereby dismissed.
However, liberty granted by this Court by order dated
10.11.2021 passed in M.Cr.C.No.52931/2021 to revive the prayer
along with the copies of the judgments/status of previously instituted
criminal cases would remain in force.
(G.S. Ahluwalia) Judge
(alok)
ALOK KUMAR 2021.12.20 14:58:56 +05'30'
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