DHARMENDRA SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard through video conferencing.

(2.) This third application under Section 439 of Cr.P.C. has been filed for grant of bail. The second application was rejected by order dated 7/9/2020 passed in M.Cr.C. No.31582/2020.

(3.) The applicant has been arrested on 9/6/2020 in connection with Crime No.354/2020 registered at Police Station Dehat, Bhind Distt. Bhind for offence under Sections 452, 336, 294, 506, 34 of IPC and Sections 25, 27 of the Arms Act.