VIKASH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available with the learned panel lawyer for the State in the PDF form.

(2.) It is a case of bail jump.

(3.) This is the second application filed on behalf of the applicant under Section 439 of Cr.P.C. for grant of bail. Earlier the bail application of applicant was allowed by the trial court vide order dated 17.02.2016 with direction to appear as and when the dates are given by the Court, however, the applicant remained absent on some occasion. Consequently, warrant of arrest was issued and the applicant has been arrested on 29/08/2019 and since then he is in custody.