KUNDAN Vs. STATE OF M.P.

JUDGEMENT

(1.) Learned counsel for the objector has submitted that he has filed Vakatnama on behalf of the complainant by provisional I.D. No.44710/2020 and he has no objection, if applicants are granted bail.

(2.) This is second application under Section 439 of Cr.P.C. for grant of bail filed on behalf of applicants, who have been arrested in connection with Crime No.218/2020 registered at Police Station-Surkhi, District- Sagar for commission of offence under Sections 394/34 of the IPC.

(3.) First application of the applicants was dismissed by this Court vide order dated 20.8.2020 passed in M.Cr.C. No.25424/2020.