SUKHLAL BHEEL Vs. STATE OF M.P.

JUDGEMENT

(1.) Learned counsel for the rival parties are heard through video conferencing.

(2.) This is second repeat application u/S.438 Cr.P.C . for grant of anticipatory bail by the petitioner after rejection of earlier one on 13/3/2020 in Mcrc. 52399/2019 on the ground of petitioner having been declared as absconder.

(3.) Petitioner apprehends arrest in connection with offence punishable u/Ss. 302, 307, 353, 395, 332, 336, 147, 148, 149 IPC registered as Crime No.447/2006 by Police Station Chachoda, District Guna (M.P.).