VIPIN Vs. STATE

JUDGEMENT

(1.) The present bail application has been filed by the petitioner under Sec. 439 Cr.P.C for grant of regular bail in case FIR No. 524/2016 U/s 365/364A/392/397/328/342/411 IPC and Ss. 25/27 of Arms Act registered at Police Station Jaitpur.

(2.) I have heard the Ld. counsel for the petitioner, Ld. APP for the State, perused the Status Report and also perused the records of this case.

(3.) It is submitted by the Ld. counsel for the petitioner that the bail application on behalf of the petitioner was dismissed by the Sessions Court vide order dtd. 25/4/2023 on the ground that the petitioner has misled the Court by not stating the actual status of his previous bail applications and the bail application of the petitioner was not heard on merits.