SARMANIYA SHAKYA Vs. STATE OF M.P.

JUDGEMENT

(1.) Case diary is perused.

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

(3.) The petitioner has filed this fourth repeat application u/S.439 Cr.P.C . for grant of bail after rejection of earlier one on merits vide order dated 27/01/2020 passed in M.Cr.C.No.2008/2020 with liberty to come again after examination of complainant.