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Judgment
6 paragraphs · 124 wordsSubodh Abhyankar, J
This is the applicant's IV bail application filed under Section 439 of Criminal Procedure Code, 1973, as he / she is arrested in connection with Crime No.159/2021 , registered at Police Station RAGHVI DIST. UJJAIN for offence punishable under Sections 307 of IPC. The applicant is in custody since 8-08-2021.
His earlier bail application has been dismissed by this Court passed in M.CRC no.25047/2023 was dismissed by order dated 27-06-2023.
Looking to the injuries caused by the applicant to the injured, no case for grant of bail is made out.
Accordingly, the application is dismissed.
However, considering the fact that the applicant is lodged in jail since 8.8.2021, the learned Judge of the trial Court is requested to expedite the matter.