GOVIND SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Case Diary is perused.

(2.) Learned counsel for the rival parties are heard.

(3.) The applicant has filed this fourth application under section 439 of the Cr.P.C. for grant of bail. The first one was dismissed as withdrawn vide order dated 15/11/2019 passed in M.Cr.C. No.46633/2019, the second application was also withdrawn after arguing for some time vide order dated 6/1/2020 passed in M.Cr.C. No.52973/2019 which has been treated to be a dismissal on merits and the third one (M.Cr.C. No.964/2020) has been rejected for want of new ground vide order dated 21/1/2020.