SABIR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under Sec. 439 of the Cr.P.C. filed on behalf of the applicant in connection with FIR No.758/2023 registered at Police Station - Khajrana, Indore (M.P.) for the under Ss. 399 and 402 of IPC and Sec. 25 of the Arms Act.

(2.) Counsel for applicant submits that it is a case of bail jump. The applicant was granted bail on 12/12/2023 by the trial court but because of the mistake in noting the date, he could not appear at the time of commital.

(3.) Counsel for the State opposes the prayer for grant of bail on the ground that there are as many as 4 criminal cases registered against the applicant.