Ashok @ Bitta Jatav vs The State Of Madhya Pradesh
2022 Latest Caselaw 1145 MP

THE HIGH COURT OF MADHYA PRADESH MCRC-2219-2022 Ashok @ Bitta Jatav Vs. State of MP

Through video conferencing

Gwalior, Dated : 24.01.2022

Shri Hemant Goyal, Counsel for the applicant.

Shri Avdhesh Parashar, Counsel for the State.

Case Diary is available.

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

filed for grant of bail. Second bail application of the applicant was

dismissed as withdrawn by order dated 28.06.2021 passed in M.Cr.C.

No.28112/2021.

The applicant has been arrested on 20.01.2021 in connection

with Crime No.949/2020 registered at Police Station Bahodapur

Distt. Gwalior for offence under Sections 399, 400, 402 of IPC,

Section 11/13 of MPDVPK Act and Section 25/27 of Arms Act.

It is submitted by the counsel for the applicant that so far as 28

previously instituted cases are concerned, he has already been

acquitted in most of the cases.

The applicant has not filed the copies of the judgment to show

that he has been acquitted.

Accordingly, the application is dismissed with liberty to revive

the prayer along with the copy of the judgments to show that the

applicant has been acquitted in the previously instituted cases.

(G.S. Ahluwalia) Judge Abhi ABHISHEK CHATURVEDI 2022.01.24 15:20:10 +05'30'