Vikas Jain vs The State Of Madhya Pradesh
2021 Latest Caselaw 7602 MP

                                                          1
       THE HIGH COURT OF MADHYA PRADESH
                M.Cr.C. No.56355/2021
              Vikas Jain Vs. State of M.P.

Gwalior Bench:
Dated :18.11.2021

      None for the applicant, even in second round of hearing.

      Shri Nitin Goyal, learned PL for the respondent/State.

Shri Ankur Maheshwari, learned counsel for the complainant.

The applicant have filed this second application filed u/S.438

Cr.P.C for grant of anticipatory bail. Applicant is apprehending his

arrest in connection with Crime No.182/2021 registered at police

Station, Kampoo, Distt. Gwalior, for the offence punishable under

Section 306 of IPC.

Learned counsel for the State referred earlier order dated

22.04.2021 passed in M.Cr.C. No. 19358/2020 to submit that earlier

bail application under Section 438 has been dismissed on merits and

second application has been preferred on same set of fact.

Learned counsel for the complainant also opposed the prayer

and prayed for dismissal of the application.

Heard learned counsel for the parties with case diary and

considered the arguments advanced by them.

Considering the submissions and the allegations leveled

against the applicant as well as the fact that earlier bail application

stands rejected on merits, this Court is not inclined to allow this

THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.56355/2021 Vikas Jain Vs. State of M.P.

anticipatory bail application in view of judgment of Apex Court in

the case of G.R. Ananda Babu Vs. State of Tamil Nadu, 2021 SCC Online

176.

Accordingly, the present bail application stands dismissed. The

applicant has to submit before the course of justice and seek regular

bail in accordance with law.

(Anand Pathak) Judge neetu

NEETU SHASHANK 2021.11.24 13:36:13 +05'30'