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Judgment
7 paragraphs · 204 wordsGurpal Singh Ahluwalia, J
Case diary is available.
This third application under Section 439 of CrPC has been filed for grant of bail. The second application of the applicant was dismissed by order dated 18.07.2022 passed in M.Cr.C. No.34694/2022.
The applicant has been arrested on 24.09.2021 in connection with Crime No.32/2013 registered at Police Station Badoni, District Datia for offence under Sections 302, 307, 147, 148, 149 of IPC and Section 25/27 of Arms Act.
The offence was committed in the year 2013. The applicant could be arrested only on 24.09.2021. Thus, he was absconding for eight long years. While deciding the second bail application, this Court has already come to a conclusion that no plausible reason has been disclosed by the applicant for his abscondance. The medical documents on which he had placed reliance were of the year 2015, 2019 & 2020, whereas the incident had taken place in the year 2013, thus the immediate abscondance of applicant was without any medical ailment. Furthermore, according to the applicant, the trial has reached to an advance stage.
Looking to the previous conduct of applicant, no case is made out for taking a contrary view in the matter.
The application fails and is hereby dismissed.