Madhya Pradesh High Court
Rajendra@ Supari vs The State Of M. P. on 21 August, 2025
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
NEUTRAL CITATION NO. 2025:MPHC-IND:22935
1 MCRC-29265-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE SUBODH ABHYANKAR
ON THE 21st OF AUGUST, 2025
MISC. CRIMINAL CASE No. 29265 of 2025
RAJENDRA@ SUPARI
Versus
THE STATE OF M. P.
Appearance:
Shri Hariom Choudhary - Advocate for the applicant.
Shri Virendra Khadav - G.A. for respondent/State.
ORDER
1] They are heard and perused the case diary.
2] This is the applicant's second bail application filed under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023/ Section 439 of Cr.P.C. as he is implicated in connection with Crime No.257/2019 registered at Police Station Maheshwar, District- Khargone (MP) for offence punishable under Sections 147, 148, 149, 294, 323, 332, 353, 394 & 120(B) of IPC. The applicant is in custody since 27.11.2024. His first bail application M.Cr.C. No.11891 of 2025 was dismissed by this Court on 29.04.2025 on merits considering the 24 criminal antecedents of the applicant.
3] Counsel for the applicant has submitted that the applicant was earlier granted anticipatory bail by this Court in M.Cr.C. No.44109 of 2019 dated 31.10.2019 on the ground that he was not present on the spot. However, the applicant did not appear in the trial Court, and thus, he was Signature Not Verified Signed by: PANKAJ PANDEY Signing time: 8/21/2025 5:55:11 PM NEUTRAL CITATION NO. 2025:MPHC-IND:22935 2 MCRC-29265-2025 arrested on 27.11.2024. It is also submitted that, admittedly, the applicant was not present on the spot that is why he was granted anticipatory bail, and presently he is lodged in jail since last 11 months, and deserves to be released on bail.
4] Counsel for the State has opposed the prayer, and it is submitted that no case for grant of bail is made out, looking to the criminal antecedents of the applicant.
5] On due consideration of submissions and on perusal of the case- diary as also the bail application of the applicant, it is found that counsel for the applicant has not mentioned the criminal antecedents of the applicant in the bail application itself, whereas 24 criminal cases were registered against the applicant. In view of the same, no case for grant of bail is made out.
6] Accordingly, the application is hereby dismissed. 7] However, the applicant shall be at liberty to file a fresh application with all the details.
(SUBODH ABHYANKAR) JUDGE Pankaj Signature Not Verified Signed by: PANKAJ PANDEY Signing time: 8/21/2025 5:55:11 PM