Madhya Pradesh High Court
Sagar vs The State Of Madhya Pradesh on 4 May, 2022
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
1 MCRC No.15932/2022
High Court of Madhya Pradesh, Jabalpur
Bench at Indore
BEFORE
HON'BLE SHRI JUSTICE SUBODH ABHYANKAR
ON THE 4TH OF MAY, 2022
Miscellaneous Criminal Case No.15932/2022
Between: -
Sagar D/o Kanji @ Kanhaiyalal Kharadi,
Age- 22 years, Occupation- Agriculture,
R/o- Village Thikriya, District Ratlam (MP)
.....APPLICANT
(By Shri Kailash Chandra Kaushal, Advocate)
AND
The State of Madhya Pradesh
Through Police Station Shivgarh,
District Ratlam (MP)
.....RESPONDENT
(By Shri Koustubh Pathak, Government Advocate)
...............................................................................................................................
This application coming on for orders this day, the court
passed the following:
ORDER
They are heard. Perused the case diary / challan papers. This is the applicant's repeat (second) application under Section 439 of Criminal Procedure Code, 1973, as he / she is arrested in connection with Crime No.41/2021 registered at Police Station Shivgarh, District Ratlam (MP) for offence punishable under Sections 302, 307, 450, 120-B, 342, 201 and 34 of the Indian 2 MCRC No.15932/2022 Penal Code, 1860 and also under Section 25 of the Arms Act, 1959. His earlier first bail application has already been dismissed as withdrawn. The applicant is in custody since 26.02.2021.
The allegation against the applicant is that he / she was also involved in the aforesaid case wherein Rajaram and his son Adarsh have died on account of black magic to remove bad soul.
Having considered the rival submissions and on perusal of the case diary, no case for grant of bail is made out.
Accordingly, Miscellaneous Criminal Case No.15932/2022 being devoid of merits is hereby dismissed.
(Subodh Abhyankar) Judge Pithawe RC RAMESH CHANDRA PITHWE 2022.05.04 16:46:51 +05'30'