Madhya Pradesh High Court
Jagadish vs The State Of Madhya Pradesh on 8 September, 2015
MCRC-15427-2015
(JAGADISH Vs THE STATE OF MADHYA PRADESH)
08-09-2015
Shri Sanjay Kumar Patel, learned counsel for the
applicant/accused.
Shri Pramod Kumar Pandey, learned G.A. for the respondent /
State.
This is the repeat bail application filed by the applicant/accused under Section 439 of the Cr.P.C. for grant of bail in connection with Crime No.217/2014 registered at police station Baheria Nagar District Sagar M.P. under Section 306 of I.P.C.
Earlier bail application filed by the applicant/accused was dismissed vide order dated 19.02.2015 after considering the merits of the case.
Learned counsel for the applicant/accused submitted that some witnesses have turned hostile.
In my opinion, this is not a sufficient ground to enlarge the applicant/accused on bail because the merits of the trial cannot be considered at an interlocutory stage.
I do not find any merit in this petition. It is hereby dismissed.
(S.K. GANGELE) JUDGE vkt