Sunil vs The State Of Madhya Pradesh
2023 Latest Caselaw 13472 MP

                                                             1
                           IN     THE       HIGH COURT OF MADHYA PRADESH
                                                 AT JABALPUR
                                                      BEFORE
                                        HON'BLE SHRI JUSTICE VISHAL MISHRA
                                               ON THE 18 th OF AUGUST, 2023
                                         MISC. CRIMINAL CASE No. 33711 of 2023

                          BETWEEN:-
                          SUNIL S/O AMAR SINGH, AGED ABOUT 23 YEARS,
                          OCCUPATION: FARMER R/O WARD NO 3 SHAHGARH
                          P.S. AND TEHSIL SHAHGARH (MADHYA PRADESH)

                                                                                           .....APPLICANT
                          (BY SMT. GAYATRI LADHIYA - ADVOCATE)

                          AND
                          THE STATE OF MADHYA PRADESH THROUGH POLICE
                          STATION SHAHGARH DISTRICT SAGAR (MADHYA
                          PRADESH)

                                                                                         .....RESPONDENT
                          (BY SHRI AMIT PANDEY - PANEL LAWYER)

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

This is the fifth bail application under Section 439 of Cr.P.C filed by the

applicant for grant of bail. His first application was dismissed as withdrawn vide order dated 23.09.2021 passed in M.Cr.C. No.46420 of 2022. The second application was dismissed on merits vide order dated 29.03.2022 passed in M.Cr.C. No.14387 of 2022. The third application was dismissed as withdrawn vide order dated 15.02.2023 passed in M.Cr.C. No.6638 of 2023 and the fourth application was also dismissed as withdrawn vide order dated 23.06.2023 passed in M.Cr.C. No.21777.

Signature Not Verified After arguing at length when confronted with the fact that the earlier Signed by: LORETTA RAJ Signing time: 8/22/2023 11:57:46 AM

application was already rejected on merits, coupled with the fact that this application is being filed on the ground that the material witnesses have already been examined and there are material contradictions and omissions in their statements which cannot be considered at the bail stage in terms of the judgment passed by the Hon'ble Supreme Court in the case of Satish Jaggi Vs. State of Chhattisgarh and others reported in 2007 Vol 11 SCC 195 and since no other grounds are being raised in the application, this Court does not deem it appropriate to enlarge the applicant on bail at this stage.

The bail application is hereby rejected.

(VISHAL MISHRA) JUDGE Loretta

Signature Not Verified Signed by: LORETTA RAJ Signing time: 8/22/2023 11:57:46 AM