BANTI Vs. STATE OF M.P.

JUDGEMENT

(1.) It is submitted by the counsel for the applicant that the applicant was granted bail by order dtd. 14/6/2018 passed in M.Cr.C.No.19912/2018 on the condition that the applicant shall appear before the Station House Officer, Police Station Chirula District Datia on 1st and 15th day of every month. It is submitted that the applicant is facing difficulty in regularly appearing before the Station House Officer, Police Station Chirula, District Datia and therefore, the said condition may be deleted. It is further submitted that since the applicant has a criminal history and he was in jail in connection with the another case, therefore, he was released some time in the year 2021 and from the date of his release, he is regularly appearing before the Station House Officer, Police Station Chirula, District Datia.

(2.) When this Court asked about the details of criminal antecedents of the applicant, then it was spontaneously reacted by Shri Ramkesh Singh Gurjar that he does not know about the criminal antecedents. Thereafter, Shri Gurjar replied that the applicant has been acquitted in all the criminal cases. A specific question was put to Shri Gurjar that when he is not aware about the criminal antecedents of the applicant, then on what basis he is making the statement that the applicant has been acquitted in all the criminal case? It was submitted by Shri Gurjar that he was not aware of total number of cases, but in some of the criminal cases, he has been acquitted. It is submitted by Shri Gurjar that at present, he is in possession of one judgment passed in a case which was registered under Sec. 302 of IPC, but fairly conceded that in that case, all the witnesses had turned hostile.

(3.) Be that whatever it may.