Madhya Pradesh High Court
Naveneet Sule vs The State Of Madhya Pradesh on 22 April, 2015
M.Cr.C.No.5684/2015
22.4.2015 Shri Manish Datt, Senior Advocate with Shri
Rahul Sharma, Advocate for the applicant.
Shri Akshay Namdeo, Panel Lawyer for the
State/respondent.
Heard the learned counsel for the parties. This is the repeat bail application of the applicant, whereas his previous bail applications were dismissed being withdrawn.
The applicant is in custody since 7.10.2013 relating to crime No.494/2013 registered at Police Station Moghat Road, District Khandwa for offence punishable under Sections 363, 366, 307, 302, 364/34 of IPC.
After considering the submissions made by the learned counsel for the parties and looking to the facts and circumstances of the case, without expressing any view on the merits of the case, I am of the view that it is a grave case against the applicant that he participated in the crime of murder and his role was radical. Looking to the gravity of offence, the applicant may not be enlarged on bail.
Consequently, application under section 439 of Cr.P.C. filed by the applicant Navneet Sule relating to aforesaid crime is hereby dismissed.
(N.K.GUPTA) JUDGE Pushpendra