JUWAN SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard through video conferencing.

(2.) This is the fourth repeat application under Section 439 of Cr.P.C., for grant of bail filed on behalf of the applicant. The applicant is in custody since 10.02.2018 in connection with crime No.34/2018 registered at Police Station Gandhwani, District Dhar for the offence punishable under sections 302 and 201 of IPC. His third application was dismissed by order dated 03.09.2019 passed in M.Cr.C. No. 32451/2019 with liberty to revive the prayer for bail after closure of prosecution case in evidence or six months, whichever is earlier.

(3.) Learned counsel for the applicant submits that more than six months have passed by, but trial is going on at snail's pace. Hence he renewed the prayer for bail.