SONU RAJAWAT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the rival parties are heard through video conferencing.

(2.) This is second bail application u/S.439 CrPC filed by the petitioner for grant of bail.

(3.) Petitioner has been arrested on 24.02.2019 by Police Station Gole Ka Mandir, District Gwalior (M.P.) in connection with Crime No.95/2016 registered in relation to the offences punishable u/Ss. 147, 148, 149, 395, 397, 307 and 302 IPC and 11, 13 MPDVPK Act.