RAGHUVEER PRAJAPATI Vs. STATE OF M.P.

JUDGEMENT

(1.) Case diary is perused.

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

(3.) Petitioner has filed this second repeat application u/S.439 Cr.P.C . for grant of bail after rejection of earlier one which was dismissed on merits on 09.12.2019 with liberty to come again after examination of main witnesses.