Etendra Sharma vs The State Of Madhya Pradesh
2021 Latest Caselaw 6417 MP

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              HIGH COURT OF MADHYA PRADESH
                         MCRC.No.45588/2021
               (Etendra Sharma Vs. The State of M.P.)

Gwalior Bench : Dated : 04.10.2021

      None for the applicant even in the second round.

      Shri Ramadhar Chaubey, learned Public Prosecutor for the State.

      Case diary is available and the matter is perused.

      This is the second application under Section 438 of Cr.P.C filed

by the applicant, who is apprehending his arrest in connection with

Crime No.317/2020 registered at Police Station Inderganj, District

Gwalior (M.P.) for the offence punishable under Sections 420, 467,

468, 471 and 120 of IPC.

      It is the submission of the learned counsel for the

respondent/State that this is his second visit under Section 438 of

Cr.P.C.. Earlier bail application was dismissed as withdrawn by this

Court vide order dated 26.08.2021 passed in M.Cr.C.No.38753/2021.

This Court dismissed the application on the grounds as referred in the

earlier application. No new ground has been made in the second visit

and in the light of judgment rendered by the Hon'ble Supreme Court in

the case of G.R. Ananda Babu Vs. State of Tamil Nadu, reported in

2021 SCC OnLine SC 176, the case does not deserve any interference

and even otherwise, custodial interrogation is required. Therefore, he

prayed for rejection of the anticipatory bail application.

Considering the submission of learned Public Prosecutor for the

respondent/State and looking to the fact situation, no case for

HIGH COURT OF MADHYA PRADESH MCRC.No.45588/2021 (Etendra Sharma Vs. The State of M.P.)

interference is made out. Accordingly, the application stands

dismissed.

Certified copy as per rules.

                                                           (Anand Pathak)
AK/-                                                           Judge
       ANAND KUMAR
       2021.10.05
       10:38:23 +05'30'