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Judgment
5 paragraphs · 143 wordsVijay Kumar Shukla, J
This is 7th bail application under Section 439 of Cr.P.C for grant of regular bail in connection with crime No.56/2019 dated : not mentioned, registered at P.S. - Gandhwani District - Dhar for offences punishable under Sections 392, 427 of IPC mainly on the ground that the applicant has already remained in jail for more than 4&1/2 years. The 6th bail application has already been rejected on merit.
Considering the incarceration period of the applicant, a status report was called from the trial Court. As per the status report, the evidence has already been closed and the matter was listed for final arguments on 30/11/2023.
In view of the status report, no case is made out for grant of bail on the ground of incarceration period.
Accordingly, the application is dismissed. CC as per rules.