Mohit Baghel vs The State Of Madhya Pradesh
2022 Latest Caselaw 8425 MP

                                  1
             IN THE HIGH COURT OF MADHYA PRADESH
                          AT GWALIOR
                                BEFORE
             HON'BLE SHRI JUSTICE GURPAL SINGH AHLUWALIA
                           ON THE 24th OF JUNE, 2022

               MISC. CRIMINAL CASE No. 29270 of 2022

        Between:-
        MOHIT BAGHEL S/O SHRI ASHOK BAGHEL ,
        AGED - 20 YEARS, OCCUPATION: MAZDOORI,
        R/O WARD NO. 30 VIRENDRA NAGAR, SUBHASH
        NAGAR    BHIND    POLICE STATION    CITY
        KOTWALI,   DISTRICT    BHIND    (MADHYA
        PRADESH)

                                                              .....APPLICANT
        (SHRI PRASOON MAHESHWARI-COUNSEL FOR APPLICANT)

        AND

1.      THE STATE OF MADHYA PRADESH THROUGH
        POLICE STATION CITY KOTWALI, DISTRICT
        BHIND (MADHYA PRADESH)

2.      ABHIYOKTRI THROUGH POLICE STATION CITY
        KOTWALI   DISTRICT  BHIND    (MADHYA
        PRADESH)

                                                          .....RESPONDENTS
        (SMT. ANJALI GYANANI-COUNSEL FOR STATE)

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

following:
                                   ORDER

Case diary is available.

This fifth application under Section 439 of Cr.P.C. has been filed for grant of bail. The fourth application was dismissed by order dated 14.02.2022 passed in M.Cr.C. No.2893/2022.

The applicant has been arrested on 09.06.2021 in connection with Crime No.279/2021 registered at Police Station City Kotwali Distt. Bhind for offence

under Sections 376, 366-A, 506 of IPC and Section 5(l) & 6 of POCSO Act.

The previous bail application of applicant has already been dismissed on 14.02.2022 after considering the effect of judgment passed by the Supreme Court in case of Hemudan Nanbha Gadhvi vs. State of Gujarat reported in (2019) 17 SCC 523.

No document has been filed by the applicant to show that he is not responsible for the delay in trial.

Accordingly, no case is made out for taking a contrary view in the matter. The application is hereby dismissed.

(G.S. AHLUWALIA) JUDGE Aman AMAN TIWARI 2022.06.24 17:26:48 +05'30'