MAHESH KUMAR MAURYA Vs. STATE OF M.P.

JUDGEMENT

(1.) This second application under Sec. 439 of Cr.P.C. has been filed for grant of bail. The first application was dismissed by order dtd. 28/7/2021 passed in M.Cr.C.No.36932/2021.

(2.) The applicant has been arrested on 13/12/2020 in connection with Crime No.513/2020 registered at Police Station Padav, District Gwalior for offence under Ss. 304, 420, 465, 467, 468, 471 and 34 of IPC.

(3.) I.A.No.31698/2021 has also been filed for grant of interim bail on the ground that the father of the applicant is suffering from Ulcer and the Doctors have also expressed the possibility of Cancer, therefore, in order to raise funds, the applicant and his brother have decided to alienate their property and for the purposes of execution of the said sale deed, the applicant may be granted temporary bail for a period of one week, so that he can appear before the Office of Sub Registrar.