Praveen Singh Lodhi vs The State Of Madhya Pradesh on 2 February, 2022

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Madhya Pradesh High Court

Praveen Singh Lodhi vs The State Of Madhya Pradesh on 2 February, 2022

Bench: Sanjay Dwivedi

                                                                         1
                                        IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR
                                                                      BEFORE
                                                        HON'BLE SHRI JUSTICE SANJAY DWIVEDI
                                                              ON THE 2nd OF FEBRUARY, 2022

                                                     MISC. CRIMINAL CASE No. 2661 of 2022

                                              Between:-
                                              PRAVEEN SINGH LODHI S/O SHRI GAUTAM
                                              SINGH LODHI , AGED ABOUT 24 YEARS,
                                              OCCUPATION:       LABOUR  R/O   VILLAGE
                                              B A K A S WA H I THANA   KATAGI DISTRICT
                                              JABALPUR (M.P) (MADHYA PRADESH)

                                                                                                   .....PETITIONER
                                              (BY SHRI PRAMOD KUMAR TRIPATHI, ADVOCATE)

                                              AND

                                              THE STATE OF MADHYA PRADESH THROUGH
                                              POLICE STATION DISTRICT DAMOH (M.P)
                                              (MADHYA PRADESH)

                                                                                                 .....RESPONDENTS
                                              (BY SHRI AJAY SHUKLA, PANEL LAWYER)
                                                           (Heard through Video Conferencing)
                                            This appeal coming on for application this day, the court passed the
                                      following:
                                                                          ORDER

This first bail application has been filed by the applicant under Section 439 of Cr.P.C for grant of bail in connection with Crime No.495/2021, registered at Police Station Nohta District Damoh for the offence punishable under Section 379 of IPC.

The allegation against the present applicant is regarding theft of motorcycles.

It is pointed out that the applicant has falsely been implicated in the crime. He has not committed any offence in any manner. The investigation is over and the charge-sheet has been filed in the matter. The applicant is in custody since 13/12/2021. There is no further requirement of custodial interrogation. Applicant is ready to abide by all the terms and conditions that may be imposed by this Court while considering his bail application. In view Signature Not Verified SAN of the aforesaid, he prays for grant of bail.

Digitally signed by SUSHMA KUSHWAHA Date: 2022.02.03 14:19:23 IST 2

Per contra, counsel appearing for the State has opposed the prayer stating that the applicant is habitual offender of similar nature of cases. He has informed this Court that case under Section 392 of Cr.P.C is also registered against the applicant.

Considering the overall facts and circumstances of the case, at this stage, this court does not deem it appropriate to grant bail to the applicant. Accordingly, bail application is dismissed.

However, liberty is granted to the applicant to revive the prayer after three months.

(SANJAY DWIVEDI) JUDGE sushma Signature Not Verified SAN Digitally signed by SUSHMA KUSHWAHA Date: 2022.02.03 14:19:23 IST

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Madhya Pradesh High Court