BIRENDRA KUMAR NORIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available with the Penal Lawyer.

(2.) Heard on this second application for bail under Section 439 of the Code of Criminal Procedure filed on behalf of the applicant in connection with Crime No.315/2018 registered at Police Station Udaypura, District Raisen for the offence under Section 409 of IPC.

(3.) The first bail application of the applicant i.e. M.Cr.C. No.42352/2019 has been dismissed as withdrawn vide order dated 08/01/2020.