Madhya Pradesh High Court
Sonu @ Adarsh vs State Of M.P. on 27 July, 2020
Author: Virender Singh
Bench: Virender Singh
1 HIGH COURT OF MADHYA PRADESH: BENCH AT INDORE M.Cr.C.No.20375/2020 ( Sonu @ Adarsh Vs. State of M.P.) Indore, Dated 27.07.2020 Shri Avinash Sirpurkar, learned senior counsel with Shri Yogesh Kumar Gupta, learned counsel for the petitioner.
Shri Prabal Jain, learned Panel Lawyer for the State. This is the third bail application under Section 439 of Cr.P.C. in connection with Crime No.383/2017 registered at Police Station-Palasia, district Indore for the offence punishable under Sections 302, 449, 324, 34 of IPC and Section 25 of the Arms Act. Second application was dismissed as withdrawn vide order dated 24.02.2020 passed in M.Cr.C.No.4976/2020.
Learned senior counsel for the petitioner referred to para 9 of the statement of PW-2 Ravi Pal and para 5 of statement of PW-4 Laxmibai and also the statement of PW-5 Gayatri Pal. Statements of all these witnesses have been recorded prior to 24.02.2020 i.e. the date of dismissal of second application for bail.
There is no change in the facts and circumstances of the case after dismissal of the second application, therefore, I am not inclined to take a different view than the view taken earlier.
Consequently, this bail petition is dismissed.
(VIRENDER SINGH ) JUDGE RJ/ Digitally signed by Reena Joseph Date: 30/07/2020 13:09:17