Chandrajeet @ Madhav vs The State Of Madhya Pradesh
2021 Latest Caselaw 5563 MP

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       THE HIGH COURT OF MADHYA PRADESH
                   MCRC No.45110/2021
   Chandrajeet Ahirwar @ Madhav Thakur vs. State of M.P.

Gwalior, Dated : 16.09.2021

      Shri Ashirbad Dwivedi, Counsel for the applicant.

      Shri    A.K.    Nirankari,       Public   Prosecutor   for   the

respondent/State.

Case diary is available.

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

filed for grant of bail. The third application was dismissed by order

dated 28.7.2021 passed in M.Cr.C.No.36949/2021.

The applicant has been arrested on 23.10.2020 in connection

with Crime No.571/2020 registered at Police Station Civil Line,

District Vidisha for offence under Sections 376, 323, 506, 406 of IPC

and under Section 67 of I.T. Act.

In the present case, the allegations are that not only the

applicant was already married and was having children but still he

got his marriage registered with the prosecutrix. Her intimate

photographs were uploaded by him and in the light of the judgment

passed by the Supreme Court in the case of Hemudan Nanbha

Gadhvi vs. State of Gujarat reported in (2019) 17 SCC 523, the

surrounding circumstances can always be taken into consideration to

adjudicate the guilt of the accused.

As no change in circumstance could be pointed out by the

THE HIGH COURT OF MADHYA PRADESH MCRC No.45110/2021 Chandrajeet Ahirwar @ Madhav Thakur vs. State of M.P.

counsel for the applicant, accordingly, the application fails and is

hereby dismissed.

                                                           (G.S. Ahluwalia)
(alok)                                                           Judge




ALOK KUMAR
2021.09.17 16:19:35 +05'30'