RAJKUMAR KUSHWAH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(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 merits on 11.12.2019 in M.Cr.C. No.49851/2019 with liberty to the petitioner to come again after examination of main witnesses.

(3.) The petitioner has been arrested on 15/6/2019 by Police Station Noorabad, District Morena (M.P.) in connection with Crime No.103/2019 registered in relation to the offence punishable u/S. 302, 201/34 of IPC .