LAVKUSH Vs. STATE OF M.P.

JUDGEMENT

(1.) Learned counsel for the rival parties are heard through video conferencing.

(2.) This is second repeat application u/S.439 CrPC filed by the petitioner for grant of bail after rejection of earlier one which was dismissed on merits on 06.11.2019 with liberty to come again examination of main PWs.

(3.) Petitioner has been arrested on 05.02.2019 by Police Station Gohad Chauraha, District Bhind (M.P.) in connection with Crime No.71/2010 registered in relation to the offences punishable u/Ss.399, 400, 402 of IPC and 11/13 of MPDVPK Act and 25/27 of Arms Act .