SANJU RAJAK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.

(2.) Applicant has been arrested by Police Station Shadora, District Ashoknagar in connection with Crime No.288/2021 for the offence punishable under Sec. 392 of IPC.

(3.) This is the case of bail jump where initially bail was granted to the applicant by the coordinate Bench of this Court vide order dtd. 31/3/2022 passed in M.Cr.C. No. 15755/2022, but applicant remained absent on 9/9/2022 as a result of which, his bail bonds were cancelled and arrest warrant was issued. Thereafter, he was arrested on 9/9/2022. Since then applicant is in custody.