Pawan Kumar vs State Of Mp
2021 Latest Caselaw 2985 MP

THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.32133/2021 (PAWAN KUMAR Vs STATE OF MP)

Through Video Conferencing

Gwalior, Dated : 05-07-2021

Shri R.S. Yadav, Counsel for the applicant.

Shri Alok Sharma, Counsel for the State.

Case diary is available.

This second application under Section 439 of Cr.P.C. has been

filed for grant of bail. The first bail application was dismissed by

order dated 03.06.2021 passed in M.Cr.C. No.25713/2021 with

liberty to revive the prayer after undergoing some reasonable period

of detention.

The applicant has been arrested on 02.04.2021 in connection

with Crime No.278/2021 registered at Police Station Morar Distt.

Gwalior for offence under Section 49-A of Excise Act.

The first bail application was dismissed by considering the

criminal history of applicant, according to which as many as 24

criminal cases have been registered against him.

It is submitted by counsel for the applicant that the applicant

has already been acquitted in 11 cases and he has filed the copy of

the same.

This court has gone through the judgments passed in 11 cases

and in all these cases either witnesses have turned hostile or have

THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.32133/2021 (PAWAN KUMAR Vs STATE OF MP)

entered into compromise.

Thus, considering the criminal antecedents of the applicant and

the fact that the witnesses are not coming forward to depose against

the applicant, this Court is of the considered opinion that no case for

grant of bail is made out.

Accordingly, application fails and is hereby dismissed.

(G.S. Ahluwalia) Judge

Aman AMAN TIWARI 2021.07.06 18:21:41 +05'30'