Ku Suman vs The State Of Madhya Pradesh
2023 Latest Caselaw 3073 MP

                                                             1
                            IN     THE      HIGH COURT OF MADHYA PRADESH
                                                  AT GWALIOR
                                                     BEFORE
                                  HON'BLE SHRI JUSTICE DEEPAK KUMAR AGARWAL
                                              ON THE 20 th OF FEBRUARY, 2023
                                          MISC. CRIMINAL CASE No. 5451 of 2023

                           BETWEEN:-
                           KU SUMAN D/O SHRI HARBEER SINGH, AGED ABOUT 24
                           YEARS, OCCUPATION- NIL AT PRESENT R/O GOLE KI
                           GADHI, AMBAH, DISTRICT MORENA (MADHYA
                           PRADESH)

                                                                                           .....APPLICANT
                           (SHRI HARDAYESH KUMAR SHUKLA- ADVOCATE)

                           AND
                           STATE OF MADHYA PRADESH THROUGH POLICE
                           STATION AMBAH DISTRICT MORENA

                                                                                        .....RESPONDENT
                           (SHRI KESHAV PATHAK- ADVOCATE FOR THE RESPONDENT/
                           COMPLAINANT)

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

Case Diary is available.

This is sixth bail application filed by the applicant under Section 438 of Cr.P.C. for grant of bail. Third application was dismissed vide judgment dated 12.11.2021 passed in MCRC No.52446/2021 relying upon the judgment of Supreme Court in the case of G.R. Anand Babu Vs. State of Tamil Nadu, 2021 SCC Online SC 176. The applicant, who apprehends his arrest in connection with Crime No.459/2021, registered at Police Station Ambah, District Morena for the offences punishable under Section 304-B, 498-A and 34 Signature Not Verified Signed by: AVINASH BHARGAV Signing time: 20-02-2023 06:43:00 PM

of IPC and 3/4 of Dowry Prohibition Act.

As no change in circumstances could be pointed out by the counsel for the applicant, accordingly, the application fails and is hereby dismissed.

(DEEPAK KUMAR AGARWAL) JUDGE Avi

Signature Not Verified Signed by: AVINASH BHARGAV Signing time: 20-02-2023 06:43:00 PM