SONU Vs. STATE OF MP

JUDGEMENT

(1.) Case Diary is perused.

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

(3.) The applicant has filed this Fourth application under Section 439 of Cr.P.C. for grant of bail. Earlier first and second bail applications were dismissed as withdrawn vide order dated 03/07/2019 an 14/11/2019 passed in M.Cr.C. No. 24399/2019 and 44728/2019 respectively and the third bail application was dismissed on merit vide order dated 24/01/2020 passed in M.Cr. C. No. 50808/2019.