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Judgment
5 paragraphs · 213 wordsGurpal Singh Ahluwalia, J
This second application under Section 439 of Cr.P.C. has been filed for grant of bail. The first application was dismissed by order dated 18.4.2022 passed in M.Cr.C.No.18544/2022.
The applicant has been arrested on 11.1.2020 in connection with Crime No.192/2017 registered at Police Station Dabra, District Gwalior for offence under Sections 399, 400, 402 of IPC, under Section 11/13 of MPDVPK Act and under Sections 25, 27 of the Arms Act.
It is a case of bail jump. By order dated 18.4.2022, the first bail application was rejected with a finding that "it is clear from the impugned order that some of other co-accused persons are also absconding." It is submitted by the counsel for the applicant that co-accused Vijay Singh was granted bail by order dated 4.6.2021 passed in M.Cr.C.No.25494/2021 and he too has absconded. In the present case also, the applicant had absconded after he was released on bail. Apart from that the applicant has a criminal history and nine more criminal cases have been registered against him. Thus it is clear that the accused persons including the applicant are in habit of jumping bail after they are released.
Under these circumstances, no case is made out for grant of bail. The application fails and is hereby dismissed.