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Judgment
4 paragraphs · 106 wordsJ. P. Gupta, J
This is the first bail application under Section 439 of the Code of Criminal Procedure, 1973 filed for grant of bail to the applicant who has been arrested on 12/09/2020 in connection with Crime No.380/2000 for offences registered under Sections 34 MP Excise Act, police station Adhartal, Jabalpur.
This is a case of bail jump and earlier four times the applicant had been released on bail and this case is pending since 2000. In the aforesaid circumstances, in view of this Court the applicant is not entitled to get benefit of bail. Hence this application is rejected.
Certified copy as per rules.