Madhya Pradesh High Court
Ram Kumar Garg vs The State Of Madhya Pradesh Thr on 5 September, 2017
MCRC-9809-2017
(RAM KUMAR GARG Vs THE STATE OF MADHYA PRADESH THR)
05-09-2017
Shri Puran Kulshrestha with Shri Ankur Maheshwari, Advocates
for applicant.
Shri Vivek Bhargava, Public Prosecutor for respondent/State.
Case diary is available.
This is first application under Section 439 of Cr.P.C. for grant of bail.
The applicant has been arrested on 21/8/2017 in connection with Crime No.28/2017 registered by Police Station Crime Branch Gwalior, District Gwalior for offence under Sections 420, 467, 468, 471 and 120B of IPC.
The counsel for the applicant seeks permission of this Court to withdraw this application and prays for consideration of interlocutory application for grant of interim bail.
Heard on IA No.7015/2017. This is an application for grant of interim bail for a period of one month for performing certain religious rituals.
It is submitted by the counsel for the applicant that the father of the applicant had expired during his childhood and being the elder son in the family, the applicant was performing the religious rituals during Shraddh period and, therefore, he may be released for a period of one month.
Considering the allegations made against the applicant as well as the fact that the applicant has other brothers also, who can perform the religious rituals, this Court does not find it to be a fit case for grant of interim bail. Accordingly, the application is dismissed.
The bail application is dismissed as withdrawn. Certified copy as per rules.
(G.S. AHLUWALIA) JUDGE Arun*