Madhya Pradesh High Court
Santosh @ Ledha vs The State Of Madhya Pradesh on 26 August, 2014
1 Mcrc.7164/14
Santosh Vs. State of M.P.
26/8/14
Shri R.K.Bhardwaj, Advocate for the applicant-Santosh @
Leda.
Shri R.K. Shriviastava, Panel Lawyer for the
respondent/State.
Heard.
Perused the case-diary.
This is second repeat bail application preferred by the applicant under Section 439 of the Cr.P.C. The first application of the applicant was dismissed by this court on merits vide order dated 9/7/14 passed in Misc. Cri.C.No.3407/14.
The applicant has been arrested on 29/2/14 in connection with crime No. 68/14 registered at Police Station Kelaras, district Morena, for the offence punishable under Sections 452, 393, 506 Part-II of I.P.C. and section 11/13 of MPDVPK Act.
The grounds raised for moving the second bail application are that the applicant is in custody since 29/2/14 and the charge- sheet has already been filed. The trial and disposal of the case is likely to take time,hence, it is prayed that this application may be allowed.
Learned Panel Lawyer for the State, on the other hand, opposed the bail application and prays for rejection of the same.
Having gone through the arguments and the material placed on record, in the opinion of this court, the grounds agitated in the second application are nothing but they are 2 Mcrc.7164/14 Santosh Vs. State of M.P. raised at the cost of repetition which have already been considered at the time of rejection of the first application. Hence, no new ground is available at this stage to the applicant. The application is therefore dismissed, however, with a liberty to the applicant to revive the prayer for bail after recording the evidence of the material witnesses to the incident before the trial court.
(B.D. Rathi) Judge (Bu)