High CourtsSingle Bench

Suresh Valmik vs State Of Madhya Pradesh

Madhya Pradesh High Court · Decided on 21 November 2022 · Citation: (2022) 11 MP CK 0069

HON’BLE JUDGES
Gurpal Singh Ahluwalia, J
ACTS & SECTIONS REFERRED
Code Of Criminal Procedure, 1973 — Section 439 · Indian Penal Code, 1860 — Section 147, 148, 149, 294, 302
RESULT
Dismissed
CASE NUMBER
Miscellaneous Criminal Case No. 54860 Of 2022
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Judgment

5 paragraphs · 101 words

Gurpal Singh Ahluwalia, J

This seventh application under Section 439 of Cr.P.C. has been filed for grant of bail. The sixth application was dismissed by order dated 20.07.2022 passed in M.Cr.C. No.32173/2022.

The applicant has been arrested on 29.04.2020 in connection with Crime No.240/2020 registered at Police Station Morar, District Gwalior for offence under Sections 147, 148, 149, 294, 302 of IPC.

In view of the fact that applicant had assaulted on the head of deceased which ultimately resulted in death, no case is made out for taking a contrary view in the matter.

The application fails and is hereby dismissed.