MALKHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) This is second repeat bail application u/S.438 of Cr. P.C. filed by the applicant for grant of anticipatory bail after rejection of earlier one on merits vide order dated 24/12/2019 passed in M. Cr.C. No. 52844/2019.

(3.) Applicant apprehends arrest in connection with offences punishable u/Ss.420, 120(B) of IPC and u/S.3(1)(Cha) of SC/ST (Prevention of Atrocities) Act, 1989 registered as Crime No.142/2019 at Police Station Khaniyadhana, District Shivpuri (M.P.).