Ramveer vs The State Of Madhya Pradesh
2022 Latest Caselaw 8912 MP

                                     1
             IN THE HIGH COURT OF MADHYA PRADESH
                          AT GWALIOR
                                BEFORE
             HON'BLE SHRI JUSTICE GURPAL SINGH AHLUWALIA
                           ON THE 4th OF JULY, 2022

       MISCELLANEOUS CRIMINAL CASE No. 32409 of 2022

        Between:-
        RAMVEER S/O SHRI RAMBABU, AGED 22
        Y E A R S , CASTE KADERA R/O VILLAGE
        HATHRIYA, THANA SUMAVALI, DISTRICT
        MORENA (MADHYA PRADESH)

                                                               .....APPLICANT
        (BY SHRI BRAJESH TYAGI - ADVOCATE)

        AND

        THE STATE OF MADHYA PRADESH THROUGH
        POLICE   STATION SUMAVALI,  DISTRICT
        MORENA (MADHYA PRADESH)

                                                            .....RESPONDENT
        (BY SHRI A.K. NIRANKARI - PUBLIC PROSECUTOR)

      This application coming on for hearing this day, the court passed the
following:
                                     ORDER

Case diary is not available.

This third application under Section 439 of Cr.P.C. has been filed for grant of bail. The second application was dismissed as withdrawn by order dated 13.4.2022 passed in M.Cr.C.No.17669/2022.

The applicant has been arrested on 10.9.2021 in connection with Crime No.114/2021 registered at Police Station Sumavali, District Morena for offence under Sections 363, 376 of IPC and under Section 3/4 of POCSO Act.

By order dated 13.4.2022 passed in M.Cr.C.No.17669/2022, the applicant was permitted to withdraw the application for the reasons assigned in

the order.

No change in circumstance could be pointed out by the counsel for the applicant.

It is submitted by the counsel for the applicant that the Trial Court may be directed to decide the trial expeditiously.

In the light of 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 Muthuramanlingan & Anr. , no such direction can be given.

Accordingly, the application fails and is hereby dismissed.

(G.S. AHLUWALIA) JUDGE (alok)

ALOK KUMAR 2022.07.04 19:49:13 +05'30'