Azharuddin @ Bablu vs The State Of Madhya Pradesh
2023 Latest Caselaw 8751 MP

                                                             1
                           IN     THE       HIGH COURT OF MADHYA PRADESH
                                                  AT INDORE
                                                      BEFORE
                                          HON'BLE SHRI JUSTICE ANIL VERMA
                                                  ON THE 14 th OF JUNE, 2023
                                         MISC. CRIMINAL CASE No. 13969 of 2023

                          BETWEEN:-
                          AZHARUDDIN @ BABLU S/O YASIN, AGED ABOUT 24
                          YEAR S , OCCUPATION: AGRICULTURIST, R/O GRAM
                          NAZARPUR TEHSIL GHATTIYA, DISTRICT UJJAIN
                          (MADHYA PRADESH)

                                                                                           .....APPLICANT
                          (BY SHRI RAHUL SHARMA - ADVOCATE)

                          AND
                          THE STATE OF MADHYA PRADESH STATION HOUSE
                          OFFICER THROUGH POLICE STATION GHATTIYA,
                          DISTRICT UJJAIN (MADHYA PRADESH)

                                                                                        .....RESPONDENT
                          (BY SHRI SANTOSH SINGH THAKUR - DEPUTY GOVT. ADVOCATE)

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

This is the second application filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail relating to Crime No.422/2022 registered at Police Station Ghattiya, District Ujjain (M.P.) for the offence under Sections 307, 323, 294, 506 and 34 of the Indian Penal Code, 1860. The applicant is in custody since 06/11/2022.

2. Learned counsel for the applicant submits that as per the judgment passed by the trial Court applicant has been acquitted from all the charges, therefore, this bail application became infructuous. Signature Not Verified Signed by: TEJPRAKASH VYAS Signing time: 6/15/2023 12:20:07 PM

3. Accordingly, the second bail application preferred under Section 439 of Cr.P.C. stands dismissed being rendered infructuous.

Certified copy as per rules.

(ANIL VERMA) JUDGE Tej

Signature Not Verified Signed by: TEJPRAKASH VYAS Signing time: 6/15/2023 12:20:07 PM