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Judgment
7 paragraphs · 220 wordsSubodh Abhyankar, J
They are heard. Perused the case diary/challan papers.
This is the sixth bail application filed by the applicant under Section 439 of Criminal Procedure Code, 1973, as he / she is implicated in connection with Crime No.164/2016 registered at Police Station M.I.G., Indore (MP) for offence punishable under Section 302, 307, 294 of IPC and Section 25, 27 of the Arms Act. The applicant is in custody since 16/03/2016.
His earlier bail application M.Cr.C. No.48992/2022 was dismissed by this Court on 17/11/2022 on merits and against the aforesaid order, an SLP No.1206/2023 was filed by the applicant, which has also been dismissed by the Supreme Court on 03/03/2023.
Heard learned counsel for the parties and perused the case diary.
O n due consideration of rival submissions and on perusal of the case diary as also the earlier order passed by this Court as also by the Hon'ble Supreme Court, this Court is not inclined to entertain this application.
M.Cr.C. is accordingly dismissed. However, looking to the fact that the applicant is lodged in jail since 7 years and 7 months, the learned Judge of the Trial Court is requested to expedite the matter and try to conclude the same within a further period of six months from the date of receipt of certified copy of this order.