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Judgment
7 paragraphs · 216 wordsPrakash Chandra Gupta, J
This is second application under Section 439 of Cr.P.C. for grant of bail filed by the applicant/accused relating to FIR/Crime No.598/2017 registered at Police Station – Manawar, District Dhar for the offence punishable under Sections 302 and 201 of IPC.
2 . His first bail application was allowed vide order dated 14.06.2018 passed by this Court in MCRC No.21806/2018.
It is a case of bail jump. Applicant is in custody since 22.04.2024.
4 . Earlier, applicant was granted bail by this Court on 14.06.2018. Thereafter, he failed to appear before the Trial Court on 05.05.2022 therefore, Trial Court had issued warrant of arrest but he remained untraceable till 27.02.2023 thereafter, perpetual warrant was issued and he was arrested on 22.04.2024 and produced before the Trial Court and is in custody since then therefore, prays that this application for grant of bail be allowed and he be released on bail.
Learned Government Advocate for the State has objected the prayer and prayed for its rejection.
On due consideration of the aforesaid and looking to the fact that he remained absconding for a substantial period, this Court is of the view that this is not a fit case to grant bail to the applicant. Resultantly, this bail application is dismissed.