WAHEED SHAH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available with the learned Panel Lawyer.

(2.) This is repeat-third application filed under Section 439 of Cr.P.C. for grant of bail to the applicant, as he has been arrested in connection with crime No.164/2019, registered at Police Station Tala, District Satna, for commission of offence punishable under Section 306 of IPC.

(3.) Earlier first application M.Cr.C.No.51295/2019 was dismissed as withdrawn vide order dated 16.12.2019 while second application M. Cr. C. No.36086/2020 was dismissed on merits vide order dated 16.10.2020.