Madhya Pradesh High Court
Sanjay Yadav vs The State Of Madhya Pradesh Thr on 18 June, 2018
THE HIGH COURT OF MADHYA PRADESH
MCRC-19211-2018
(SANJAY YADAV Vs THE STATE OF MADHYA PRADESH THR)
Gwalior, Dated : 18-06-2018
Shri Rajesh Kumar Shukla, counsel for the applicant.
Shri Pramod Pachauri, Public Prosecutor for the respondent/
State.
Case Diary is available in connected MCRC 21440/2018.
sh This is third application under Section 439 of CrPC for grant e of bail. First application was dismissed as withdrawn by order ad dated 07/03/2018 passed in MCRC 8689/2017. Second Pr application application was dismissed as withdrawn by order dated 25/04/2018 passed in MCRC 14753/2018.
a The applicant has been arrested on 14/06/2017 in connection hy with Crime No.24/2017 registered at Police Station Crime ad Branch, District Gwalior for offence under Sections 420, 120-B of M IPC, Section 3(1)(2)(4) of MP Nikshepakon Ke Hiton Ka Sanrakshan Adhiniyam, Section 45-S/58-B(5-A) of RBI Act and of Sections 4, 5, 6 of Price Chits and Money Circulation Scheme/ rt Banning Act.
ou This application has been filed on behalf of the applicant for C grant of interim bail for a period of one month on the ground of h ill-health.
ig The State has filed the health report of the applicant, H according to which the applicant is found to be suffering from LT INGUINAL HERNIA and has been advised for operation of HERNIA. For the purpose of operation, certain tests are to be required and the applicant shall be sent to JA Group of Hospital, Gwalior. It is further submitted that there shall not be any delay on the part of the jail authorities in getting the applicant operated.
Considering the submissions made by the counsel for the State, nothing survives in this application. It is accordingly dismissed.
(G.S. AHLUWALIA) JUDGE MKB MAHENDRA KUMAR BARIK 2018.06.19 18:27:19 +05'30' sh e ad Pr a hy ad M of rt ou C h ig H