Madhya Pradesh High Court
Harimohan Niranjan vs The State Of Madhya Pradesh on 15 May, 2020
Author: Sheel Nagu
Bench: Sheel Nagu
The High Court of Madhya Pradesh
MCRC- 13119/2020
(Harimohan NiranjanVs. State of M.P.)
Gwalior dated 15.05.2020
Shri Ravindra Dixit, learned counsel for the petitioner.
Shri A.S. Ghuraiya, learned counsel for the respondent/State.
Learned counsel for the rival parties are heard.
The petitioner has filed this third repeat bail application u/Sec. 439 Cr.P.C., for grant of bail.
The petitioner has been arrested on 27.11.2019 by Police Station-
Lahar, District Bhind (M.P.) in connection with Crime No.345/2019 registered in relation to the offences punishable u/Ss. 409, 420, 34 of IPC and u/S.6(1) Madhya Pradesh Nikshepakon Ke Hiton Ka Sanrakshan Adhiniyam, 2000.
The State seeks and is granted further time to file health status report of the petitioner.
Counsel for the prosecution informs that the last bail application of the petitioner was decided by another bench.
Registry to verify and list before appropriate bench as per roster.
(Sheel Nagu) Judge pd PAWAN Digitally signed by PAWAN DHARKAR DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH DHARK GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474011, st=Madhya Pradesh, 2.5.4.20=345b3604d572ed9dd1492 AR fe82dc3b1eef67eff2cb59f3ac97e92 0ac264de7828, cn=PAWAN DHARKAR Date: 2020.05.15 20:57:17 +05'30'