MOHAN SINGH Vs. STATE OF M.P.

JUDGEMENT

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

(2.) The petitioner has filed this second repeat application u/S.439 Cr.P.C . for grant of bail after rejection of earlier one without being considered on merits vide order dated 04.03.2020 in Mcrc.7654/2020.

(3.) The petitioner has been arrested on 09.02.2020 by Police Station-Mohna, District Gwalior (M.P.), in connection with Crime No.20/2020 registered in relation to the offences punishable u/Ss.147/148/149/294/323/326/354/506 IPC and Sec. 25/27 of the Arms Act .