Seeta @ Satendra @ Seetaram vs The State Of Madhya Pradesh
2022 Latest Caselaw 5396 MP

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           THE HIGH COURT OF MADHYA PRADESH
                      MCRC No.10323/2022
           Seeta @ Satendra @ Seetaram vs. State of M.P.

Gwalior, Dated : 12/04/2022

      Shri D.S. Tomar, Counsel for the applicant.

      Shri P.P.S. Vajeeta, Counsel for respondent/State.

Case diary is available.

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

filed for grant of bail.

The applicant has been arrested on 22.11.2021 in connection

with Crime No.62/2019 registered at Police Station Sihoniya, District

Morena for offence under Section 14 of Madhya Pradesh Rajya

Suraksha Adhiniyam and under Section 188 of IPC.

It is submitted by the counsel for the applicant that it is case of

bail jump and the applicant has misused the liberty when he was

granted bail and accordingly, he submitted that the Trial Court may be

directed to expedite the trial.

In the light of the judgment dated 11.3.2022 passed in SLP

(Crl.) Diary No.30839/2021 by the Supreme Court in the case of

M. Gopalakrishnan & Ors. vs. Pasumpon Muthuramalingan &

Anr., it is not desirable for this Court to give a direction to the Trial

Court to take up the trial on priority basis.

Therefore, when the applicant himself is responsible for not

appearing before the Trial Court, then this Court does not think it

appropriate to disturb the calendar of the Trial Court by directing the

early disposal of the trial.

In view of the conduct of the applicant, no case is made out for

THE HIGH COURT OF MADHYA PRADESH MCRC No.10323/2022 Seeta @ Satendra @ Seetaram vs. State of M.P.

grant of bail.

The application fails and is hereby dismissed.

(G.S. Ahluwalia) Judge (alok)

ALOK KUMAR 2022.04.13 14:49:52 +05'30'