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Judgment
5 paragraphs · 137 wordsSubodh Abhyankar, J
This is the sixth repeat bail application filed by the applicant under Section 439 of Criminal Procedure Code, 1973, as he/she is implicated in connection with Crime No. 121/2021 registered at Police Station BILPANK DISTT. RATLAM for offence punishable under Sections 394 and 397 of the Indian Penal Code, 1860.
Looking to the criminal antecedents of the present applicant and also considering the fact that the applicant was arrested from the spot, no case for grant of bail is made out.
However, looking to the fact that the applicant is in jail since 15.3.2021,the, learned Judge of the trial court is directed to expedite the trial.
Accordingly, the M.Cr.C. stands dismissed. However, if the trial is not concluded within a period of six months, the applicant may renew his prayer.