Madhya Pradesh High Court
Ashok Jatav vs Smt. Anita on 14 February, 2022
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
HIGH COURT OF MADHYA PRADESH
M.Cr.C. No. 4703/2022
Ashok Jatav vs. State of M.P.
Gwalior dated 14/02/2022
Shri Abhishek Parashar, Advocate for the applicant.
Shri Kaushailendra Singh Tomar, Public Prosecutor for
the respondent/State.
Case diary is available.
This is a case of bail jump. Applicant could be arrested after seven years of his abscondence.
No good ground is made out for grant of bail.
Accordingly, this bail application is hereby dismissed.
(G.S.Ahluwalia)
Judge
Durgekar*
Digitally signed by SANJAY NAMDEORAO
SANJAY DURGEKAR
DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH NAMDEOR COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=afa4701a2661e1fb7720c022ffc277 AO 608ce55ba67f3594a641181b9ae8448e58, pseudonym=DA26B82C5BC4CAF69072CA5 A13CA996C4169AB06, serialNumber=1190D1488DBA862FB108ED DURGEKAR 66262DC2DC2CB9D310D73128B3A6E7B04 6FCF28227, cn=SANJAY NAMDEORAO DURGEKAR Date: 2022.02.14 18:59:13 +05'30'