AMIT SINGH RAGHAV Vs. STATE OF MP

JUDGEMENT

(1.) Heard finally through Video Conferencing

(2.) Case diary is available

(3.) This third application under Section 439 of Cr.P.C. has been filed for grant of bail. First Application i.e., M.Cr.C. No. 37221/2019 was dismissed on 16-9-2019 on merits and Second Application i.e., M.Cr.C. No. 48482/2019 was also dismissed on 27-11-2019.