Mahavirprashad Tordi vs The State Of Madhya Pradesh on 29 September, 2020

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Madhya Pradesh High Court

Mahavirprashad Tordi vs The State Of Madhya Pradesh on 29 September, 2020

Bench: Virender Singh

         HIGH COURT OF MADHYA PRADESH
                MCRC No. 28299/2020
          Mahavir Prasad Tordi vs. State of MP
Indore: Dated: 29/09/2020:-
    Heard through Video Conferencing.
    Shri Mahendra Solanki, counsel for the petitioner.
    Shri Amit Rawal, Panel Lawyer for the respondent/State.
Crime No. Under Section                  Police Station
63/2020       419,420, 464, 468, 470, 471 Madhav              Nagar
              IPC                         Ujjain

      Heard with the aid of case diary.
                           ORDER

1. As declared by the petitioner, this is the first application filed under section 439 of the Cr.P.C.

2. The allegation against the petitioner is that he, along with Pramod Kumar Sharma, who has a caseload of 20 criminal cases registered against him in the State of Rajasthan and son of Pramod, Kuldeep traveled pan India with a fake identity of Govt. of Nepal which portrayed him as its representative. Everywhere they availed official facilities like stay in the circuit houses and assistance of the protocol etc. Particulars of the criminal record of the petitioner are as under :

S. No. Crime No. Under Section 1 162/1984 379 IPC 2 75/1985 379 IPC 3 85/1985 379 IPC 4 86/1985 379 IPC 5 215/1985 379 IPC 6 608/1993 379 IPC 7 119/1995 420 IPC 8 150/2008 323, 341, 504 IPC 9 389/2008 405, 447, 448, 452, 465, 467, 468, 471, HIGH COURT OF MADHYA PRADESH MCRC No. 28299/2020 Mahavir Prasad Tordi vs. State of MP 474, 380 IPC 10 295/2009 420,120-b, 506 IPC 11 370/2009 420, 467, 468, 471, 120-B IPC 12 309/2010 420, 465, 467, 468, 471, 406, 120B IPC 13 99/2011 453 IPC 14 302/2015 420, 120-B IPC 15 488/2018 420, 120-B IPC 16 464/2015 420, 467, 468, 471, 120B IPC 17 294/2015 420, 465, 467, 468, 471, 406, 120B IPC 18 409/2017 420, 170, 120B IPC 19 386/2008 323, 341, 121, 166, 385, 455, 120B IPC 20 389/2008 405, 447, 448, 452, 465, 467, 471, 474, 380 IPC

3. Learned counsel for the petitioner submitted that no report has been filed by the police to show that any document was fabricated by the petitioner.

4. On due consideration of the argument advanced by the learned counsel for the petitioner and after going through the evidence, I do not find any ground for granting bail to the petitioner, therefore, the petition is dismissed.

(Virender Singh) Judge sourabh Digitally signed by SOURABH YADAV Date: 2020.09.30 16:28:50 +05'30'

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