KARTAR SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) The applicant is in custody since 1/2/2023 in connection with Crime No.99 of 2021 registered at Police Station Kahriya, District Gwalior for offence under Sec. 394 of IPC read with Sec. 11/13 of MPDVPK Act.

(3.) Present is a case of bail jump where initially, benefit of bail was extended to the applicant by this Court vide order dtd. 21/12/2021 passed in MCRC No. 61782 of 2021 and applicant did not appear before the trial Court on 20/5/2022 and arrest warrant was issued against him. Under execution of arrest warrant, the applicant was produced before the Court below on 1/2/2023 and since then, he is in custody.