Madhya Pradesh High Court
Kulfi @ Pradeep vs The State Of Madhya Pradesh on 13 February, 2025
Author: Gurpal Singh Ahluwalia
Bench: G. S. Ahluwalia
NEUTRAL CITATION NO. 2025:MPHC-GWL:3113
1 MCRC-6252-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE G. S. AHLUWALIA
ON THE 13th OF FEBRUARY, 2025
MISC. CRIMINAL CASE No. 6252 of 2025
KULFI @ PRADEEP
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Rajesh Goswami - Advocate for applicant.
Shri Naval Kishor Gupta - Public Prosecutor for the State.
ORDER
Case diary is available.
2. This fourth application under Section 439 of Cr.P.C./under Section 483 of BNSS has been filed for grant of bail.
3. Applicant has been arrested on 04.07.2023 in connection with Crime No.401/2023, registered at Police Station Ambah, District Morena for offence under Sections 302, 201, 34, 364, 396 of IPC and Section 11, 13 of MPDVPK Act.
4. Previous three bail applications were rejected either by Coordinate Bench of this Court or by this Court. It is a case of honour killing and it is alleged that cousin sister of applicant was killed by her own father. Although according to applicant, seizure witnesses have turned hostile but seizure of incriminating article can also be proved by the prosecution by their police witnesses.
Signature Not Verified Signed by: ANAND KUMAR Signing time: 14-Feb-25 10:28:30 AMNEUTRAL CITATION NO. 2025:MPHC-GWL:3113 2 MCRC-6252-2025
5. Consideing the nature of allegations coupled with the fact that the seizure can also be proved by police personnel, no case is made out for taking a contrary view in the matter.
6. The application fails and is hereby dismissed.
(G. S. AHLUWALIA) JUDGE AK/-
Signature Not Verified Signed by: ANAND KUMAR Signing time: 14-Feb-25 10:28:30 AM