AJMAT Vs. STATE OF M.P.

JUDGEMENT

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

(2.) The petitioner has filed this 2 nd repeat application u/S. 439 of Cr.P.C . for grant of bail with liberty to come again after the absconding co-accused is apprehended.

(3.) The petitioner has been arrested on 21.05.2020 by Police Station Dharnawada District Guna (M.P.) in connection with Crime No.261/2020 registered in relation to the offence punishable u/S.11 of Prevention of Cruelty Against Animals Act, 4, 6 and 9 of Gauvansh Vadh Pratished Adhiniyam and 3/181, 66 and 192 of Motor Vehicle Act .