AJIT SINGH CHAUHAN Vs. STATE OF MP

JUDGEMENT

(1.) Heard finally through Video Conferencing.

(2.) Case diary is available.

(3.) This fifth application under Section 439 of Cr.P.C. has been filed for grant of bail. First and second applications were dismissed as withdrawn by order dated 22/10/2018 and 09/01/2019 passed in MCRC Nos. 38019/2018 and 128/2019. Third application was dismissed by order dated 29/03/2019 passed in MCRC No.10710/2019 with liberty to the applicant to file a properly constituted fresh application. Fourth application was dismissed as withdrawn by order dated 16/05/2019 passed in MCRC No. 20364/2019.