IMTIYAZ ALI Vs. STATE OF M.P.

JUDGEMENT

(1.) This is the second bail application under Sec. 439 of Criminal Procedure Code, 1973, as he is implicated in connection with Crime No.406/2021 registered at Police Station Simrol, District - Indore (MP) for offence punishable under Sec. 34(2) of M.P. Excise Act and Ss. 25 and 27 of Arms Act. The applicant is in custody since 3/11/2021.

(2.) His earlier bail application M.Cr.C. No.62125 of 2021 was dismissed by this Court vide order dtd. 23/12/2021 as withdrawn with liberty to renew the prayer after completion of three months of incarceration.

(3.) Looking to the criminal antecedents of the applicant, it is also directed that the applicant shall mark his presence before the concerned police station on every Sunday between 12:00 noon to 4:00 PM.