Lado @ Shashi vs State Of Mp
2021 Latest Caselaw 340 MP

                                                        1                          MCRC-11272-2021
                               The High Court Of Madhya Pradesh
                                         MCRC-11272-2021
                                               (LADO @ SHASHI Vs STATE OF MP)


    Gwalior, Dated : 27-02-2021
                       Shri Rajendra Singh Yadav, learned counsel for the applicant.

                       Shri Rohit Shrivastava, learned PL for the respondent/State.

When learned counsel for the State referred the judgment of Ananda Babu Vs. State of Tamil Nadu passed in SLP (Criminal) No. 213/2021 dated 28/1/2021 and submitted that second anticipatory bail is not

maintainable and even otherwise, earlier order dated 21/10/2020 was elaborate enough to assign reason, hence no case for anticipatory bail is made out and applicant has to surrender before the course of justice and seek regular bail.

Considering the aforesaid legal position, application for anticipatory bail preferred by the applicant is hereby dismissed.

(ANAND PATHAK) JUDGE

Anil*

ANIL Digitally signed by ANIL KUMAR CHAURASIYA DN: c=IN, o=HIGH COURT OF

KUMAR MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya

CHAURASI Pradesh, 2.5.4.20=8512f40a1a9eaa50b6802d06 8b51dae27e84c266b09d283f0799e67

YA cdc7df50f, cn=ANIL KUMAR CHAURASIYA Date: 2021.03.01 10:41:45 -08'00'