Madhya Pradesh High Court
Jaiprakash Pandey vs The State Of Madhya Pradesh on 12 September, 2017
MCRC-13820-2017
(JAIPRAKASH PANDEY Vs THE STATE OF MADHYA PRADESH)
12-09-2017
Case is taken up in the second round at 4.23 PM.
Shri Sukhendra Singh, Advocate appears on behalf the
applicant.
Shri B.P.Pandey, G.A. for the respondent/State along with
Investigating Officer Shri Vipul Shukla, A.S.I. Police Station Ram Nagar, District Anuppur is present in person.
Heard. Case diary perused.
This is second anticipatory bail application under section 438 of Cr.P.C. on behalf of applicant Jaiprakash Pandey, who is apprehending his arrest for the offence under Sections 323, 325, 326 and 307/34 of the I.P.C., in connection with Crime No.441/2016 registered at Police Station Bijuri, District Anuppur, M.P. First bail application was dismissed on merits vide order dated 28.7.2017 passed in M.Cr.C.No.9686/2017.
Vide order dated 5.9.2017 the applicant was directed to remain present before this Court. The direction was given in view of the provision of section 438(1B) of the Cr.P.C. When the case was taken up in the first round, learned counsel appearing on behalf of the applicant has informed the court that applicant will appear before the Court after lunch and, therefore, has prayed for pass over of the case.
Now, it is 4.25 PM and the applicant is not present in the Court. In the circumstances, this petition stands dismissed for non-compliance of the order of this Court.
C.C. as per rules.
(J. P. GUPTA) JUDGE HS