AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 111 wordsGurpal Singh Ahluwalia, J
Case diary is available.
This fourth application under Section 439 of Cr.P.C. has been filed for grant of bail. Third application was dismissed by order dated 26.08.2022 passed in MCRC No.40793/2022.
The applicant has been arrested on 31.12.2021 in connection with Crime No.273/2021 registered at Police Station Gwalior, District Gwalior for offence under Section 306 of IPC.
This application has been filed mainly on the ground of delay. The charges were framed on 12.07.2022. Thus, it is clear that there is no undue delay in the trial.
Accordingly, no case is made out for taking contrary view in the matter.
The application fails and is hereby dismissed.
