MAHAVEER ALIAS KALLU Vs. STATE OF M.P.

JUDGEMENT

(1.) In relation to this Court's order dated 22.10.2018, learned Public Prosecutor intimates that as alleged by the applicant in his bail application in relation to Crime No.53/2005 and Crime No.71/2006, closure reports have been submitted and in relation to Crime No.4/2005, present applicant Mahaveer alias Kallu is not an accused.

(2.) Appearing counsel for the parties heard on alleged fourth (repeat) regular bail application filed on behalf of the applicant under section 439 of Cr.P.C., 1973 before this Court in relation to Crime No.38/2018 registered at Police Station Ghatigaon, District Gwalior in reference to offences punishable under Section 393 of the IPC, Section 25/27 of the Arms Act and 11/13 of the M.P.D.V.P.K Act and the case diary and therein annexed a chart in relation to previous registered crimes against the present applicant are perused.

(3.) Applicant was arrested on 08.03.2018 and his first regular bail application was dismissed as withdrawn by this Court on 28.05.2018 and his second and third regular bail applications were dismissed on merits on 22.06.2018 and 24.04.2018 respectively by this Court, whose certified copies are annexed with this bail application under consideration.