Prince Yadav vs The State Of Madhya Pradesh
2021 Latest Caselaw 3306 MP

THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No. 34492/2021 Prince Yadav vs. State of MP

Through Video Conferencing.

Gwalior, Dated : 14-07-2021

Shri Harish Sharma, Counsel for the applicant.

Smt. Padam Shri Agarwal, Counsel for the State.

Case diary is available.

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

filed for grant of bail.

The applicant has been arrested on 10.05.2021 in connection

with Crime No.115/2021 registered at Police Station Bhander Distt.

Datia for offence under Section 34 (2) of M.P. Excise Act.

It is submitted that according to prosecution case 60 bulk liters

of country made liquor has been seized from the possession of the

applicant.

However, it is submitted by Smt. Padam Shri Agarwal that the

applicant has criminal history and as many as 28 more criminal cases

have been registered against him.

In reply, it is submitted by Shri Sharma that he has filed copies

of the judgments passed in some of the criminal trials from which it

is clear that applicant was acquitted.

This Court has gone through the judgments passed in some of

the cases. It is apparent that in most of the cases, the applicant was

acquitted due to compromise or witnesses had not supported the

prosecution case.

THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No. 34492/2021 Prince Yadav vs. State of MP

Under these circumstances, this Court is of the considered

opinion that in the light of the criminal antecedents of the applicant,

no case is made out for grant of bail.

The application fails and is hereby dismissed.

(G.S. Ahluwalia) Judge

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ABDUR RAHMAN 2021.07.15 11:27:16 +05'30'