SHERU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary/challan papers.

(2.) This is the third application under Sec. 439 of Criminal Procedure Code, 1973, as he / she is implicated in connection with Crime No.664/2021 registered at Police Station Jeevajiganj, District Ujjain (MP) for offence punishable under Sec. Sec. 307, 458, 34 of the Indian Penal Code, 1860. The applicant is in custody since 12/09/2021.

(3.) I t is also observed that if the applicant is found in any of the criminal activities, after his / her release on bail, then the present bail order shall stand cancelled without further reference to this Court; and the State / prosecution will be free to arrest the accused in the present case also.