Bhure @ Satendra vs The State Of Madhya Pradesh
2021 Latest Caselaw 5786 MP

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             THE HIGH COURT OF MADHYA PRADESH
                      MCRC No.46484/2021
                 Bhure @ Satendra vs. State of M.P.

Gwalior, Dated : 21.09.2021

      Shri Pradeep Katare, Counsel for the applicant.

      Shri B.S. Gour, Panel Lawyer 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 as

withdrawn by order dated 25.8.2021 passed in

M.Cr.C.No.41740/2021.

The applicant has been arrested on 7.2.2021 in connection with

Crime No.44/2021 registered at Police Station Mehagaon, District

Bhind for offence under Sections 294, 307, 34 of IPC and under

Sections 25, 27 and 30 of the Arms Act.

The previous bail application was dismissed by order dated

25.8.2021 passed in M.Cr.No.41740/2021 with the following

direction:

"In view of the fact that as many as 21 criminal cases apart from 7 preventive cases under Section 110 of CrPC were registered against the applicant including 4 cases under Section 307 of IPC and 2 cases under Section 302 of IPC and in absence of outcome of the said criminal cases, counsel for the applicant seeks permission of this Court to withdraw this application with liberty to revive the

THE HIGH COURT OF MADHYA PRADESH MCRC No.46484/2021 Bhure @ Satendra vs. State of M.P.

prayer along with the judgments passed in the previously registered cases."

However, the present application has been filed without

complying the said direction and there is no whisper about the

outcome of the said criminal cases. There is no whisper that out of 21

criminal cases how many cases are pending and how many cases are

decided. If in some of the cases judgments have been passed, then the

copy of the judgments have not been placed on record. Accordingly,

the counsel for the applicant seeks permission of this Court to

withdraw this application with liberty to file a fresh application in the

light of the direction given by this court in M.Cr.C.No.41740/2021.

With aforesaid liberty, the application is dismissed as

withdrawn.

                                                                (G.S. Ahluwalia)
 (alok)                                                              Judge




ALOK KUMAR
2021.09.21 15:13:09 +05'30'