Madhya Pradesh High Court
Guddu @ Waseem vs The State Of Madhya Pradesh on 29 October, 2021
Author: Nandita Dubey
Bench: Nandita Dubey
1 MCRC-50466-2021
The High Court Of Madhya Pradesh
MCRC No. 50466 of 2021
(GUDDU @ WASEEM Vs THE STATE OF MADHYA PRADESH)
Jabalpur, Dated : 29-10-2021
Ms. S.B. Saba Khan and Sabeer Husain, learned counsel for the
applicant.
Ms. G.K. Patel, learned Government Advocate for the
respondent/State.
Shri Vijay Shukla, learned counsel for the objector.
This is the repeat (third) bail application filed by the applicant under Section 439 of the Cr.P.C. Earlier bail applications were dismissed as withdrawn.
The applicant is in custody since 28.04.2021 in connection with Crime No.50/2021 registered at P.S. Parvati, District Sehore (M.P.) for the offences punishable under Sections 294, 323, 506, 147, 148, 336, 307, 427 of IPC.
A s per prosecution, on account of putting Murram on the plot, altercation took place between the complainant party and applicant. It is stated that the applicant along with other accused persons assaulted the complainant party with Lathis and stones. As per allegation, the present applicant assaulted Anees on head as a result of which he received grievous injuries and his tooth got dislodged. As per the MLC report, he was admitted for nearly 30 days in the hospital.
It is stated that by learned Government Advocate for the State that there are eight criminal cases registered against the present applicant and prays for rejection of bail.
Considering that the applicant has caused grievous injuries to Anees and he has eight criminal cases registered against him, no case for grant of bail is made out.
Signature Not Verified SAN Digitally signed by BHARTI GADGE Date: 2021.10.29 17:43:08 IST2 MCRC-50466-2021 Accordingly, the bail application is dismissed.
(NANDITA DUBEY) JUDGE b Signature Not Verified SAN Digitally signed by BHARTI GADGE Date: 2021.10.29 17:43:08 IST