Arun Singh Rajawat vs The State Of Madhya Pradesh
2021 Latest Caselaw 2832 MP

THE HIGH COURT OF MADHYA PRADESH MCRC No.31565/2021 (ARUN SINGH RAJAWAT VS. STATE OF M.P.)

Through Video Conferencing

Gwalior, Dated : 29/06/2021

Shri Akhand Pratap Singh, learned counsel for the applicant.

Shri Lokendra Shrivastava, learned counsel for the State.

Case diary is available.

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

filed for grant of bail.

The applicant has been arrested on 22/12/2020 in connection

with Crime No.60/2020 registered at Police Station Bharoli, District

Bhind for offence under Sections 379, 414 of IPC, Section 51, 177 of

Motoryan Adhiniyam Rules 1994 and Section 3 and 81 of Motoryan

Adhiniyam, 1988.

The previous bail application has been dismissed by order

dated 11-6-2021. On the said date, a statement was made by the

Counsel for the applicant, that final arguments have already been

heard by the Trial Court and the case is reserved for delivery of

judgment. Accordingly, the bail application was dismissed with a

direction to the Trial Court that if the final arguments have already

been heard, then the judgment shall be delivered within a period of

15 days, and if the final arguments have not been heard so far and the

Trial has reached to the stage of final arguments, then the trial be

disposed of within a period of one month from the date of submission

of copy of this order by the applicant.

In the entire bail application, there is no whisper of stage of

trial.

Accordingly, this application is dismissed in the light of the

observations made by this Court in order dated 11-6-2021 passed in

M.Cr.C. No. 27353 of 2021.

                                                    (G.S. Ahluwalia)
Pj'S/-                                                    Judge
  PRINCEE
  BARAIYA
  2021.06.30
  11:58:28 -07'00'