KAMAL 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 for grant of bail after dismissal of earlier one as withdrawn vide order dated 13.08.2019 in Mcrc.25601.2019 with liberty to come after examination of statements of main prosecution witnesses.

(3.) The petitioner has been arrested on 21.10.2018 by Police Station- Maharajpura, District, Gwalior (M.P.), in connection with Crime No.429/2018 registered in relation to the offences punishable u/Ss.363/302/201/364/364- A/34 IPC and Sec. 11/13 of the MPDVPK Act.