Rajesh Baghel vs The State Of Madhya Pradesh
2021 Latest Caselaw 2158 MP

1 THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.23553/2021 Rajesh Baghel Vs. State of M.P.

Heard Through Video Conferencing Gwalior, Dated:7/06/2021

Shri Anand Purohit, Counsel for the applicant.

Shri Nitin Goyal, Counsel for the 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 as

withdrawn by order dated 16/3/2021 passed in M.Cr.C.

No.14105/2021.

The applicant has been arrested on 9/1/2021 in connection

with Crime No.286/2020 registered at Police Station Umari,

Distt. Bhind for offence under Sections 326, 325, 324, 323, 294,

506 and 34 of IPC.

According to the prosecution case, a judgment and decree

was passed against the applicant and in spite of that, he took the

law in his hands and tried to forcibly take possession of the land,

which was decreed in favour of the complainant. The allegation

against the applicant is that he had assaulted on the head of the

complainant and corresponding injury has also been found.

In view of the serious nature of allegations against the

applicant and disrespect shown by him towards the decree of the 2 THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.23553/2021 Rajesh Baghel Vs. State of M.P.

Court, no case is made out for grant of bail. Accordingly, the

application fails and is hereby dismissed.

(G.S. Ahluwalia) Judge Arun* ARUN KUMAR MISHRA 2021.06.08 10:46:34 +05'30'