RINKU SIKARWAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is perused.

(2.) Learned counsel for the rival parties are heard.

(3.) This is sixth repeat bail application u/S.439 of the Cr.P.C . filed by the applicant for grant of bail after rejection of earlier one on merits vide order dated 17/10/2019 passed in M.Cr.C.No.39912/2019 with liberty to come again after examination of eye-witnesses namely Prakash, Pannalal, Batti Bai and Hemant.