BUNTI KUSHWAH Vs. STATE OF MP

JUDGEMENT

(1.) Case diary is available.

(2.) This seventh repeat application under Section 439 of Cr.P.C. has been filed for grant of bail.

(3.) The applicant has been arrested on 06.09.2016 in connection with Crime No. 303/2016 registered at Police Station Dehat Basoda Distt. Vidisha for offence under Sections 394 , 302 , 120-B and 396 of IPC and Section 25 , 27 of Arms Act.