LexBHASKAR MISHRA versus STATE OF MADHYA PRADESH
Open in Lexace · Ask the AI about this caseJudgment (excerpt)
[2011] 9 S.C.R. 875 BHASKAR MISHRA v. STATE OF MADHYA PRADESH (Special Leave Petition (CRL) No. 5568 of 2011) AUGUST 8, 2011 [HARJIT SINGH BEDI AND GYAN SUDHA MISRA, JJ.] A B Bail - Repeated applications - Gross misuse of the process of the Court - Case registered u/s.307 /PC - Accused filed application for anticipatory bail uls.438 Cr.P. C. C before the Court of Sessions which was dismissed - High Court however granted anticipatory bail to the accused for a period of four weeks and also directed him to apply for regular bail in the meanwhile - Accused filed application in the Court of Sessions uls.439 Cr.P.C. for grant of regular bail - D Application dismissed - Accused again moved the High Court praying that the period of four weeks granted by the High Court for moving an application for regular bail be extended - High Court extended the time - Accused filed another application in the High Court u/s.438 rlw ss.439 and 482 of E Cr.P.C. for grant of regular bail - Application dismissed by the High Court on the ground that the accused was not in custody - Accused filed yet another application for further extending the period of four weeks which too was dismissed - Accused thereupon filed SLP which was dismissed - F Accused filed yet another application u/s. 438 CrPC before High Court - Application dismissed - Instant SLP against the said order - Held: The accused-petitioner had been absconding and though he was shown great indulgence by the Sessions as we// as the High Court on several occasions, the directions issued by the courts were relentlessly flouted - G The repeated applications were a gross misuse of the process of the court - SLP dismissed with direction that no further application for bail anticipatory or otherwise will be entertained 875 H 876 SUPREME COURT REPORTS [20111 9 S.C.R. A by any Court until and unless the accused-petitioner deposited a sum of Rupees One Lac before the Court of Sessions as a pre-condition for the consideration of any bail application that he may choose to file - Code of Criminal Procedure, 1973 - ss.438 and 439. B c Siddharam Satlingapppa Mhetre v. State of Maharashtra and Others, 2011 (1) SCC 694: 2010 (15) SCR 201 - referred to. Case Law Reference: 2010 (15 ) SCR 201 referred to Para 3 CRIMINAL APPELLATE JURISDICTION: SLP (Crl.) No. 5568 of 2011. o From the Judgment & Order dated 29.04.2011 of the High Court of Madhya Pradesh Bench at Indore in M. Cr. C. No. 2171 of 2011. Vikas Upadhyay, Dr. Vipin Gupta for the Petitioner. E The following order of the Court was delivered F ORDER 1. This Special Leave Petition is an example of the gross misuse of the process of the Court. The facts are as under: 2.A case under Section 307 of the Indian Penal Code was registered against the petitioner in Police Station MIG, Indore, Madhya Pradesh. Apprehending his arrest, he filed an application for anticipatory bail under Section 438 of the Cr.P.C. G on the 3rd of September 201 O before the Court of Sessions which was dismissed on the 7th September 2010. The petitioner thereupon filed a similar application before the Madhya Pradesh High Court and on the 24th September 2010 the High Court granted anticipatory bail to the petitioner for a H • - BHASKAR MISHRA v. STATE OF MADHYA 877 PRADESH period of four weeks and also directed him to apply for regular A bail in the meanwhile. The petitioner accordingly filed an application dated 5th of October 2010 in the Court of Sessions, Indore under Section 439 of the Cr.P.C. for the grant of regular baii. The matter was listed on seven different dates between the 5th of October 2010 and the 1st of November 2010 and B except for one date (i.e. the 20th October 2010) the petitioner remained absent during the hearing of the bail application pleading sickness. The Sessions Judge finally dismissed the application on the 1st of November 2010. The petitioner agairi moved the High Court on the 26th October 2010 praying-that c the period of four weeks granted by the High Court for moving an application for regular bail be extended. The High Court vide its order dated 26th October 2010 extended the time up till 12th 'November 2010. The petitioner instead of surrendering before the Sessions Court filed another application dated 8th D November 2010 in the High Court under Section 438 read with Sections 439 and 482 of the Cr.P.C. for the grant of regular bail. This appli
Excerpt shown. Read the full judgment & AI analysis in Lexace.