Iftekhar @ Bhura Malgujar vs The State Of Madhya Pradesh on 7 July, 2023

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Madhya Pradesh High Court

Iftekhar @ Bhura Malgujar vs The State Of Madhya Pradesh on 7 July, 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 7 th OF JULY, 2023
                                         MISC. CRIMINAL CASE No. 24526 of 2023

                          BETWEEN:-
                          IFTEKHAR @ BHURA MALGUJAR S/O FATEH
                          MOHAMMED, AGED ABOUT 45 YEARS, OCCUPATION:
                          FARMER R/O VILLAGE RAKAI POLICE STATION
                          KARELI DISTRICT NARSINGPUR (MADHYA PRADESH)

                                                                                          .....APPLICANT
                          (BY SHRI RAHUL SHARMA - ADVOCATE)

                          AND
                          THE STATE OF MADHYA PRADESH THROUIGH POLICE
                          STATION KARELI DISTRICT NARSINGHPUR (MADHYA
                          PRADESH)

                                                                                       .....RESPONDENT
                          (BY SHRI S.M. PATEL - PANEL LAWYER)

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

This is the second application filed by the applicant under Section 439 of the Cr.P.C. for grant of regular bail relating to FIR No.810/2022, dated 05.09.2022, registered at Police Station Kareli, District Narsinghpur (M.P.) for commission of offence under Sections 294, 506 part-II, 323, 307, 147, 148, 149, 302 of IPC.

Applicant's first bail application was dismissed as withdrawn vide order dated 23.02.2023 passed in M.Cr.C. No.61981 of 2022.

Signature Not Verified Signed by: ASHISH KUMAR JAIN Signing time: 7/7/2023 6:57:03 PM 2

As prayed by learned counsel for the applicant, this second bail application under Section 439 of Cr.P.C too filed on behalf of applicant - Iftekhar @ Bhura Malgujar is dismissed as withdrawn and not pressed.

(DINESH KUMAR PALIWAL) JUDGE @shish Signature Not Verified Signed by: ASHISH KUMAR JAIN Signing time: 7/7/2023 6:57:03 PM

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