RINKU Vs. STATE OF MP

JUDGEMENT

(1.) Case Diary is perused.

(2.) Learned counsel for the rival parties are heard in this Second bail application under section 439 of Cr.P.C. The first bail application was dismissed as withdrawn vide order dated 18/02/2020 passed in M.Cr.C. No. 2761/2020 with liberty to repeat the prayer for bail after filing of the charge sheet.

(3.) The applicant has been arrested by Police Station Phoop, District Bhind in connection with Crime No. 09/2019 registered in relation to the offences punishable u/S. 9, 27, 29, 50 & 51 of Wild Life Protection Act and Sections 353 , 332 , 186 , 336 , 294 , 147 , 148 , 149 and 427 of IPC.