MUKESH GOOJER Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard. Perused the case diary.

(2.) This is the second bail application filed by the applicant under Section 439 of the Cr.P.C. for grant of bail in connection with Crime No. 293/2019 registered at P.S. Saikheda, District - Narsinghpur (M.P.) for the offence punishable under sections 341, 302, 120-B, 323, 506 of IPC. First application was dismissed as withdrawn vide order dated 14/02/2020 passed in M.Cr.C. No. 54796/2020.

(3.) As per the prosecution story, the allegations against the applicant is that he alongwith other co-accused has caused injuries to victim Balwan by means of lathis and iron rod therefore, he died.