VIKKY @ VIKAS LAHARIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case Diary is perused.

(2.) Learned Counsel for the rival parties are heard.

(3.) The applicant has filed this Third bail application under Section 439 of the Cr.P.C. for grant of bail. The first bail application was dismissed on merits vide order dated 3.7.2019 passed in M.Cr.C. No. 22961/2019 and the second bail application was dismissed as withdrawn vide order dated 8.11.2019 passed in M.Cr.C. No. 43794/2019 with liberty to file a properly constituted bail application.