Pushpraj Singh vs The State Of Madhya Pradesh on 13 September, 2023

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Madhya Pradesh High Court

Pushpraj Singh vs The State Of Madhya Pradesh on 13 September, 2023

Bench: Dinesh Kumar Paliwal

                                                            1
                           IN     THE      HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                    BEFORE
                                  HON'BLE SHRI JUSTICE DINESH KUMAR PALIWAL
                                            ON THE 13 th OF SEPTEMBER, 2023
                                        MISC. CRIMINAL CASE No. 36670 of 2023

                          BETWEEN:-
                          PUSHPRAJ SINGH S/O RAJENDRA SINGH, AGED ABOUT
                          50 YEARS, OCCUPATION: BUSINESS PERMANENT R/O
                          VILALGE    ARKI    POLICE  STATION    RAJAPUR
                          CHITRAKOOT (U.P.) AT PRESENT R/O VIRAT NAGAR
                          SATNA POLICE STATION CIVIL LINES DISTT. SATNA
                          (MADHYA PRADESH)

                                                                                          .....APPLICANT
                          (BY SHRI SANKALP KOCHAR - ADVOCATE)

                          AND
                          THE STATE OF MADHYA PRADESH THROUGH P.S. NAYA
                          GAON DISTRICT SATNA (MADHYA PRADESH)

                                                                                        .....RESPONDENT
                          (BY SHRI AJAY TAMRAKAR - PANEL LAWYER)

                                This application coming on for admission this day, the court passed the
                          following:
                                                             ORDER

This is the fifth bail application filed by the applicant under Section 439 o f the Cr.P.C. for grant of regular bail relating to FIR No.19/2021 dated 18.1.2021, registered at Police Station -Naya Gaon, District -Satna (M.P.) for commission of offence under Sections 302, 201, 120B, 34 of IPC ; Section 25/27 of Arms Act and Section 11, 13 of M.P. Dacoity Aur Vyapaharan Prabhavit Kshetra Adhiniyam, 1981.

2. His earlier two bail applications were dismissed as withdrawn vide order dated 25.3.2022 passed in M.Cr.C. No.12771/2022, Order dated 4.7.2022 Signature Not Verified Signed by: DEEPA MISHRA Signing time: 9/14/2023 10:19:09 AM 2 passed in M.Cr.C. No.24772/2022. His third and fourth bail applications were dismissed on merits vide order dated 21.9.2022 passed in M.Cr.C. No.44791/2022 and order dated 13.3.2023 passed in M.Cr.C. No.10332/2023.

3. As prayed by learned counsel for the applicant, this fifth bail application under Section 439 of Cr.P.C too filed on behalf of applicant - Pushpraj Singh is dismissed as withdrawn and not pressed.

4. However, learned trial Court is directed to expedite the pace of the trial and conclude it expeditiously.

(DINESH KUMAR PALIWAL) JUDGE mrs. mishra Signature Not Verified Signed by: DEEPA MISHRA Signing time: 9/14/2023 10:19:09 AM

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Madhya Pradesh High Court