Madhya Pradesh High Court
Rahul Sharma @ Dabbu vs The State Of Madhya Pradesh on 30 June, 2021
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1 THE HIGH COURT OF MADHYA PRADESH M.Cr.C.28765/2021 Rahul Sharma alias Dabbu v. State of M.P. Through video conferencing.
Gwalior, Dated :30.06.2021 Shri Atul Gupta Counsel for the applicant. Shri Lokendra Shrivastava, Counsel for the State. Case diary is available.
This is second application has been filed under Section 439 of Cr.P.C. for grant of bail. Previous bail application was dismissed as withdrawn by order dated 22.10.2020 passed in M.Cr.C. No. 40656/2020.
The applicant has been arrested on 20.01.2020 in connection with Crime No. 667/2019 registered by Police Station Dehat Distt. Bhind for offence punishable under Sections 302, 327, 147, 148, 149, 323, 506, 195A, 294 of IPC.
This application for grant of temporary bail has been filed on the ground that all the male family members are inside the jail as well as on the ground of Covid-19 pandemic.
Per contra, the application is vehemently opposed by the Counsel for the State. It is submitted that the applicant is the main accused and blood was found on the lathi seized from the possession of the applicant.
Heard the learned Counsel for the parties. So far as Covid-19 Pandemic is concerned, the second wave is 2 THE HIGH COURT OF MADHYA PRADESH M.Cr.C.28765/2021 Rahul Sharma alias Dabbu v. State of M.P. on decline. Further, the bail application of co-accused Neeraj has recently been dismissed by order dated 05.05.2021 passed in M.Cr.C. No. 22362/2021.
Accordingly, no case is made out for grant of temporary bail. The application fails and is hereby dismissed.
(G.S. Ahluwalia) Judge ar ABDUR RAHMAN 2021.07.01 10:22:08 +05'30'