Madhya Pradesh High Court
Praveen Dhakad vs The State Of Madhya Pradesh on 15 January, 2026
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
NEUTRAL CITATION NO. 2026:MPHC-IND:1340
1 MCRC-657-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE SUBODH ABHYANKAR
ON THE 15th OF JANUARY, 2026
MISC. CRIMINAL CASE No. 657 of 2026
PRAVEEN DHAKAD
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Neeraj Siresiya - Advocate for the applicant.
Shri Tarun Pagare-Govt. Adv. appearing on behalf of Advocate
General.
ORDER
1] They are heard and perused the case diary/challan papers. 2] Looking to the FSL report, in which human blood stains were found on the hoodie worn by the applicant and on the basis of the manner in which the murder was committed, no case for grant of bail is made out.
3] Accordingly, the M.Cr.C.being devoid of merit is hereby dismissed.
(SUBODH ABHYANKAR) JUDGE moni Signature Not Verified Signed by: MONI RAJU Signing time: 15-01- 2026 18:56:42