Phool Singh vs The State Of Madhya Pradesh
2022 Latest Caselaw 6930 MP

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              THE HIGH COURT OF MADHYA PRADESH
                      M.Cr.C. No.22710/2022
                    Phool Singh Vs. State of M.P.

    Gwalior, Dated:07/05/2022

          Shri Anil Khare, Advocate for applicant.

          Ms. Kalpana Parmar, Panel Lawyer for the respondent/State.

Case diary is available.

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

filed for grant of bail. The second application was dismissed by order

dated 21/3/2022 passed in M.Cr.C. No.13207/2022.

The applicant has been arrested on 6/1/2022 in connection with

Crime No.257/2021 registered at Police Station Khaniyadhana,

District Shivpuri for offence under Sections 379, 414 of IPC read

with Section 4/21 of the Minor Minerals Act.

The first bail application of the applicant was withdrawn after

realizing that the Court is not going to pass a favourable order. The

applicant is in jail from 6/1/2022 and has not undergone the

reasonable period of detention. Accordingly, in the light of the

judgment passed by the Supreme Court in the case of Jayant and

others Vs. State of M.P. reported in (2021) 2 SCC 670, the

application fails and is hereby dismissed.

(G.S. Ahluwalia) Judge Arun* ARUN KUMAR MISHRA 2022.05.07 18:17:06 +05'30'