AMIT KAURAV Vs. STATE OF M.P.

JUDGEMENT

(1.) Shri Jitendra Kushwah, learned counsel for the applicant.

(2.) Shri Ankit Saxena, learned PP for the respondent/State.

(3.) This is second bail application under Section 439 of Cr.P.C filed by the applicant for grant of bail. First application was dismissed on merits vide order dated 14.02.2020 passed in M.Cr.C. No. 6574/2020 with liberty to repeat the prayer for bail after filing of charge sheet.