MAHAVIR Vs. STATE OF M.P.

JUDGEMENT

(1.) This sixth application under Sec. 439 of Cr.P.C. has been filed for grant of bail. The fifth application was dismissed by the Coordinate Bench of this Court by order dtd. 9/11/2021 passed in M.Cr.C. No.47844/2021. As the Hon'ble Judge has been transferred, therefore, this application has been placed before this Court.

(2.) The applicant has been arrested on 25/12/2019 in connection with Crime No.286/2019 registered at Police Station Dehat, District Sheopur for offence under Ss. 323, 294, 506, 452, 147, 148, 149, 307, 302, 325 of IPC.

(3.) Merely because the Hon'ble Judge who has rejected the previous bail application has been transferred, the same cannot be said to be a change in circumstance. The previous bail applications have already been dismissed on merits. As no change in circumstance could be pointed out by the counsel for the applicant, the application fails and is hereby dismissed.