RAJENDRA GURJAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is not available.

(2.) This second application under Section 439 of Cr.P.C. has been filed for grant of bail. First application was dismissed as withdrawn by order dated 4/11/2020 passed in M.Cr.C. No.42234/2020.

(3.) The applicant has been arrested on 8/10/2020 in connection with Crime No.138/2020 registered at Police Station Sirol, Distt. Gwalior for offence under Sections 379, 414 of IPC and Section 4/21 of the Khanan Adhinyam.