JAGDISH VERMA Vs. STATE OF M.P.

JUDGEMENT

(1.) Shri R.K.Batham, Advocate for the applicant.

(2.) Shri Manu Maheshwari, Panel Lawyer for the respondent/State.

(3.) Heard through video conference. This is the third 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 19/04/2018 in connection with crime No.75/2018 registered at Police Station B.N.P.Dewas, District Dewas for the offence punishable under sections 395 , 397 IPC & 25 / 27 of the Arms Act . His first application was dismissed as withdrawn on 02/01/2019 in Mis. Cr. Case No.35509/2018 and the second was dismissed as withdrawn on 05/08/2019 in Mis. Cr. Case No.29925/2019.