Raju @ Rajendra vs The State Of Madhya Pradesh
2023 Latest Caselaw 2903 MP

                                                                1
                           IN     THE       HIGH COURT OF MADHYA PRADESH
                                                  AT INDORE
                                                       BEFORE
                                       HON'BLE SHRI JUSTICE SUBODH ABHYANKAR
                                              ON THE 16 th OF FEBRUARY, 2023
                                          MISC. CRIMINAL CASE No. 7406 of 2023

                          BETWEEN:-
                          RAJU @ RAJENDRA S/O UDAYRAMJI PARMAR, AGED
                          ABOUT 50 YEARS, OCCUPATION: LABOR R/O VILLAGE
                          JAMNIYA KHURD THANA KHUDEL DISTT. INDORE
                          (MADHYA PRADESH)

                                                                                              .....APPLICANT
                          (BY SHRI MANURAJ SINGH, ADVOCATE )

                          AND
                          THE STATE OF MADHYA PRADESH STATION HOUSE
                          OFFICER THROUGH POLICE STATION INDUSTRIAL
                          AREA, JAORA, DISTRICT RATLAM (MADHYA PRADESH)

                                                                                          .....RESPONDENTS
                          (BY SHRI AJAY RAJ GUPTA, PANEL LAWYER )

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

They are heard and perused the case diary/challan papers. Considering the fact that the applicant was absconded on 27.11.2022; whereas the final judgement has been delivered on 31.1.2023, no case for grant of bail is made out, as it is apparent that the applicant had absconded at the fag end of the trial an it can be presumed that the final judgment against the applicant shall be delivered by the learned Judge of the trial Court at the earliest.

Accordingly, the M.Cr.C. stands dismissed. Certified copy, as per rules.

Signature Not Verified Signed by: MONI RAJU Signing time: 2/16/2023 5:29:28 PM

(SUBODH ABHYANKAR) JUDGE moni

Signature Not Verified Signed by: MONI RAJU Signing time: 2/16/2023 5:29:28 PM