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
9 paragraphs · 131 wordsG.S. Ahluwalia, J
This second repeat application under Section 439 of Cr.P.C. has been filed for grant of bail. First application of the applicant was dismissed by order
dated 03/05/2021 passed in MCRC No.15147/2021.
The applicant has been arrested on 15/12/2020 in connection with Crime No.513/2020 registered at Police Station Padav, District Gwalior for offence
under Sections 304, 420, 465, 467, 468, 471 and 34 of IPC.
The allegations against the applicant are that he was involved in manufacturing/supply of spurious Plasma with the other co-accused persons as a
result one innocent patient who was suffering from Covid-19 pandemic and was in a serious condition, lost his life.
In view of the serious allegations, no case is made out for grant of bail.
Accordingly, the application fails and is hereby dismissed.