AJEET SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is perused.

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

(3.) The petitioner has filed third repeat application u/S.439 Cr.P.C . for grant of bail after rejection of earlier one on merits vide order date 12/03/2020 passed in M.Cr.C.No.8556/2020 with liberty to the petitioner to come again after examination of father of deceased namely Pooran or if the trial gets further delayed whichever is earlier.