Raju Jatav vs The State Of Madhya Pradesh
2022 Latest Caselaw 1206 MP

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                    THE HIGH COURT OF MADHYA PRADESH
                             MCRC No.4203/2022
                           Raju Jatav vs. State of M.P.

                              Through video conferencing

         Gwalior, Dated : 25/01/2022

               Shri Prakhar Dhengula, Counsel for the applicant.

               Shri Rajeev Upadhyay, Counsel for respondent/State.

Case diary is available.

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

for grant of bail.

The applicant has been arrested on 24.11.2021 in connection

with Crime No.129/2010 registered at Police Station Pandokhar,

District Datia for offence under Sections 363, 366, 34 of IPC.

The incident is alleged to have taken place in the year 2009

whereas the applicant was arrested only on 24.11.2021. So far as the

acquittal of other co-accused persons in the absence of the applicant is

concerned, in the light of the judgment passed by the Supreme Court

in the case of A.T. Maydeen and another vs. The Assistant

Commissioner, Customs Department decided on 29.10.2021 in

Cr.A.No.1306/2021, the said evidence cannot be read either in favour

or against the applicant.

Since the applicant was absconding for the last 12 years,

therefore, the application fails and is hereby dismissed.

                                                                (G.S. Ahluwalia)
(alok)                                                              Judge


ALOK KUMAR
2022.01.25 16:49:47 +05'30'