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Judgment
11 paragraphs · 203 wordsG.S. Ahluwalia, J
This second repeat application under Section 439 of Cr.P.C. has been filed for grant of bail. First bail application of the applicant was allowed by order
dated 12/06/2018 passed in MCRC No.20498/2018.
The applicant has been arrested on 18/01/2022 in connection with Crime No.1033/2017 registered at Police Station Kotwali, District Morena for
offence under Sections 399, 400, 402 of IPC, Section 25/27 of the Arms Act and Section 11/13 of the MPDVPK Act.
It is submitted by the counsel for the applicant that it is a case of bail jump. It is submitted that the applicant did not appear before the Trial Court on
25/04/2019, however, he has been produced before the Trial Court in execution of production warrant on 18/01/2022. It is submitted that some more
criminal offences were registered against the applicant after he went absconding.
In view of the fact that after remaining absent from the Trial Court, the applicant is alleged to have committed some more criminal cases and there is
no explanation for his absence before the Trial Court for the last more than two and half years, no case is made out for grant of bail.
Accordingly, the application fails and is hereby dismissed.