SALIM KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) This is second bail application u/S.439 CrPC filed by the petitioner for grant of bail after rejection of earlier one which was dismissed on 18.03.2020 in M.Cr.C. No.11487/2020 as withdrawn with liberty to come again after investigation is over.

(3.) The petitioner has been arrested on 01.03.2020 by Police Station Bahudapur, District Gwalior (M.P.) in connection with Crime No. 169/2020, registered in relation to the offences punishable u/S. 380 of IPC .