Madhya Pradesh High Court
Pradeep Pawar vs The State Of Madhya Pradesh on 8 April, 2015
M.Cr.C. No.4963/2015
08.04.2015
Km. Manish, learned counsel for the applicant/accused.
Shri Pramod Chaurasiya, learned Panel Lawyer for the
respondent/State.
This is the second bail application filed by the applicant/accused under Section 439 of Cr.P.C. for grant of bail in connection with Crime No.341/2014 registered at Police Station Jahangirabad, District Bhopal for the offence registered under Section 392 of IPC.
The first bail application filed by the applicant/accused was dismissed by this Court vide order dated 24.02.2015 passed in M.Cr.C. No.1108/2015 as withdrawn with the direction that if the trail is not concluded within six months from that date the applicant/accused may file again application for bail. However, the said period has not completed.
Therefore, this second bail application filed by the applicant/accused is hereby dismissed.
(M.K.Mudgal ) Judge Vkt/