Neetu Pardi vs The State Of Madhya Pradesh
2022 Latest Caselaw 1516 MP

THE HIGH COURT OF MADHYA PRADESH MCRC No.1807/2022 (Neetu Pardi Vs. State of M.P.)

Through video conferencing

Gwalior, Dated: 02.02.2022

Shri Prakhar Dhengula, Counsel for the applicant.

Shri Santosh Sharma, Counsel for the State.

Case diary is available.

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

filed for grant of bail. First application was dismissed as withdrawn

by the coordinate Bench of this Court by order dt.08.12.2021 passed

in M.Cr.C. No.60290/2021.

The applicant has been arrested on 28.10.2021 in connection

with Crime No.171/2020 registered at Police Station Bajrang Garh,

Distt. Guna for offence under Sections 307, 353 r.w. Section 34 of

IPC r.w. Section 41A of C.P.C.

The applicant has criminal history. Crime No.167/09 was

registered at Police Station Dharnawada under Sections 147, 148,

149, 302, 323, 324, 341, 294 of IPC, Crime No.64/11 was registered

at Police Station Dharnawada under Arms Act, Crime No.12/11 was

registered at Police Station Dharnawada under Sections 41(2), 110 of

Cr.P.C., Case No.977/09 was registered at Police Station Dharnawada

under Sections 353, 332, 294, 506-B of IPC, Crime No.698/2020 was

registered at Police Station Kotwali under Section 376-D, 343, 294,

498-A of IPC and Crime No.183/2020 was registered at Police

THE HIGH COURT OF MADHYA PRADESH MCRC No.1807/2022 (Neetu Pardi Vs. State of M.P.)

Station Badarwas, District Shivpuri under Section 379 of IPC.

It is submitted by the counsel for the applicant that in some of

the cases the applicant has been acquitted. However, he fairly

conceded that he has not filed the copies of the judgments of

acquittal because the copies were available with the earlier counsel

for the applicant and after the file was withdrawn from his office, he

has refused to supply the same.

Whether the act of the earlier counsel to retain the file is a

professional misconduct or not is to be considered by the applicant.

However, looking to the criminal history, the application is

dismissed with liberty to revive the prayer alongwith the copies of

the judgments.

(G.S. Ahluwalia) Judge Shanu Digitally signed by SHANU RAIKWAR Date: 2022.02.02 16:44:56 -08'00'