MEGHSINGH CHOUHAN Vs. STATE OF MP

JUDGEMENT

(1.) This second application under Section 439 of Cr.P.C. has been filed for grant of bail. First application was rejected on merits by order dated 27/05/2020 passed in MCRC No.14234/2020.

(2.) The applicant has been arrested on 01/03/2020 in connection with Crime No.97/2019 registered at Police Station Kampoo, District Gwalior for offence under Sections 195-A , 506 r/w Section 34 of IPC.

(3.) So far as the question of bail is concerned, considering the allegation that the applicant had threatened the prosecutrix to depose in favour of his son who is lodged in jail as well as the fact that the first bail application of the applicant has already been rejected on merits, this Court is of the considered opinion that it is not a fit case for grant of bail. Accordingly, the application is rejected. IA No.7798/2020 has also been been filed for grant of interim bail.