SUNILKUMAR VISWAKARMA Vs. STATE OF CHHATTISGARH THROUGH

JUDGEMENT

(1.) This is second bail application.

(2.) First bail application of the applicant has been dismissed by this Court on 2.2.2016.

(3.) After dismissal of first bail application on merits, I do not find any chance in circumstances or good ground to entertain this second bail application. Accordingly, second bail application is also rejected.