Madhya Pradesh High Court
Sikandar Bai Kinnar Chela vs The State Of Madhya Pradesh on 20 January, 2022
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1 THE HIGH COURT OF MADHYA PRADESH Mcrc.2913/2022 Sikandar Bai Kinnar and Anr. v. State of M.P. Through video conferencing Gwalior, Dated: 20.01.2022 Shri Anmol Khedkar, Counsel for the applicant. Smt. Padamshri Agarwal, Counsel for the State. Case diary is available.
This third application under Section 438 of Cr.P.C. has been filed for grant of bail. Previous application was dismissed by order dated 08.12.2021 passed in M.Cr.C. No.59945/2021.
The applicant apprehends his arrest in connection with Crime No.57/2019 registered at Police Station Bhind Dehat Distt. Bhind for offence under Sections 328, 326, 342, 506, 34 of IPC.
This second repeat bail application has been filed for grant of anticipatory bail. No change in circumstance could be pointed out by the Counsel for the applicant. The application fails and is hereby dismissed.
(G.S. Ahluwalia) Judge ar ABDUR RAHMAN 2022.01.21 11:21:30 +05'30'