Madhya Pradesh High Court
Sourabh vs The State Of Madhya Pradesh on 17 November, 2021
Author: Vishal Dhagat
Bench: Vishal Dhagat
1 MCRC-36727-2021 The High Court Of Madhya Pradesh MCRC No. 36727 of 2021 (SOURABH Vs THE STATE OF MADHYA PRADESH) 6 Jabalpur, Dated : 17-11-2021 Shri R.K. Yadav, learned counsel for the applicant. Shri Santosh Yadav, learned Panel Lawyer for the State. This is repeat (fourth) application under Section 439 of the Code of Criminal Procedure for grant of bail to applicant.
Applicant is in custody since 12.06.2018 in connection with Crime No. 351/2018 registered at Police Station-Ranjhi, District Jabalpur for commission of offence punishable under Sections 302, 147, 148, 149, 294, 324/34 of the Indian Panel Code and Section 25 of the Arms Act.
Earlier applications filed by the applicant for grant of bail were dismissed as withdrawn.
It is submitted by counsel for the applicant that applicant is in jail since 12.06.2018 and trial is likely to take some more time, therefore, applicant be released on bail.
Registry is directed to call for status report of ST No.498/2018 from Court of 7th Additional Session Judge, Jabalpur (MP).
List the matter after two weeks.
(VISHAL DHAGAT)
JUDGE
shabana
Signature
SAN Not
Verified
Digitally signed by
SHABANA ANSARI
Date: 2021.11.18
17:07:26 IST