BHAGWAT SINGH RAGHUVANSHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on this second post arrest bail application under Section 439 of the Code of the Criminal Procedure filed on behalf of the applicant.

(2.) The applicant is in jail in connection with Crime No.798/2019 registered at Police Station Chola Mandir, District Bhopal (M.P.) for commission of offence punishable under Sections 342, 376(2)(n), 376(2)(l) and 506 of the Indian Penal Code.

(3.) The first application for the same relief has been dismissed on merits by order dated 17.06.2020 passed by this Court in M.Cr.C.No.53219/2019.