Sachin Sharma vs The State Of Madhya Pradesh
2021 Latest Caselaw 6276 MP

THE HIGH COURT OF MADHYA PRADESH MCRC No.46666/2021 (SACHIN SHARMA VS. STATE OF M.P.)

Gwalior dtd. 30/09/2021

Shri J.K.Sharma, learned counsel for the applicant.

Shri Naval Gupta, learned counsel for the State.

Case diary is available.

This is first bail application filed under Section 439 of Cr.P.C.

for grant of bail.

The applicant has been arrested on 25/08/2021 in connection

with Crime No. POR 9887/12 registered by Police Station Game

Range Ambah/Bhind National Chambal Sanctuary, District Morena

for offence punishable under Sections 27, 29, 39(1)D, 50, 51 and 52

of the Wild Life Protection Act, 1972 and Section 41, 52 of the

Indian Forest Act, 1927.

It is fairly conceded by the counsel for the applicant that the

applicant is on temporary parole up to 10/11/2021.

In the light of the judgment passed by this Court in case of

Rahul Kumar Vs. State of M.P. by order dated 09/08/2021 in

MCRC No.38747/2021, the application for grant of bail under

Section 439 of Cr.P.C. is not maintainable during the currency of

temporary parole.

Accordingly, the application is dismissed with liberty to revive

the prayer after surrendering before the Court below.

                                                                   (G.S.Ahluwalia)
Pj'S/-                                                                   Judge

         Digitally signed by
         PRINCEE BARAIYA
         Date: 2021.09.30
         16:59:51 -07'00'