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Judgment
6 paragraphs · 201 wordsVivek Rusia, J
This is a repeat (sixth) application under Section 439 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the Code) filed by the applicant, who is in custody since 05.04.2021 in connection with Crime No.22 of 2021 (date not mentioned) registered at Police Station Gandhwani, District Dhar (M.P.) for offence punishable under Sections 307, 302, 147, 148 and 149 of Indian Penal Code, 1860 and also under Section 25 of Arms Act, 1959.
The details of his first application (Miscellaneous Criminal Case No.25098/2021) as well as second application (Miscellaneous Criminal Case No.39086/2022) were dismissed by this Court vide orders dated 24.05.2021 and 02.09.2022 respectively. Thereafter, his third application (Miscellaneous Criminal Case No.58209 of 2022) and fourth application (Miscellaneous Criminal Case No.61202 of 2022) were dismissed as withdrawn by this Court vide order dated 09.12.2022 and 02.01.2023 respectively. Fifth application (Miscellaneous Criminal Case No.37107 of 2023) of the application was rejected by this Court on 25.08.2023.
This applicant is the main accused, at his instance other accused persons came and assaulted the deceased, who died.
No case for grant of bail is made out.
Accordingly, the present miscellaneous criminal case is dismissed.