Madhya Pradesh High Court
Peerulal Jajoriya vs State Of M.P. on 28 July, 2020
Author: Virender Singh
Bench: Virender Singh
1
HIGH COURT OF MADHYA PRADESH : BENCH AT INDORE
M.Cr.C. No.22137 of 2020
M.Cr.C. No.22137 of 2020
Peerulal Vs. State of M.P.
Indore, Dated:- 28/07/2020
Shri Satanand Choubay, learned Counsel for the petitioner--
Peerulal S/o Bherulal Jajoria.
Shri Prabal Jain, learned Panel Lawyer for the State.
1.This is the 6th bail application for grant of temporary bail under Section 439 of Cr.P.C. filed by petitioner in Crime No.362/2017 registered at Police Station--Nagada, District--Ujjain under Sections 302, 307, 323, 294, 147, 149 of IPC.
2. Earlier first, second, third and fifth applications were dismissed on merits and fourth application was dismissed as withdrawn.
3. This time bail is pleaded on the ground of advance age of 67 years of the petitioner, spread of Covid-19 pandemic, slow pace of trial and period of custody, which is now three years (date of arrest 6.7.2017).
4. The case of the petitioner does not fall within the norms settled for release of the accused persons due to spread of Covid-19 pandemic.
5. Considering the dying declaration and other evidence available against the petitioner, the case was not found fit for grant of bail.
6. Having regard to the nature and gravity of the offence, the evidence available on record and other facts and circumstances of the case, I am not convinced to allow the application on any of the grounds taken by the petitioner, therefore, the application is dismissed.
(Virender Singh) Judge Pankaj Digitally signed by Pankaj Pandey Date: 2020.07.30 13:55:38 +05'30'