HARSIMRAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard with the aid of case diary.

(2.) This is second application of the applicant Harsimran @ Hanny (Honey) filed under section 439 Cr.P.C. for grant of bail. Applicant was arrested on 29.09.2019 in connection with Crime No.62/2019 registered at Police Station Pachmarhi, District Hoshangabad for the offence punishable under Section 302 / 34 of IPC.

(3.) The earlier bail application filed by the applicant was dismissed on merit by this Court vide order dated 12/12/2019 passed in M.Cr.C.No.45532/2019.