DILIP MAKWANA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on this third application filed by the applicant under Section 439 of Code of Criminal Procedure for grant of bail.

(2.) First application of the applicant was dismissed vide order 20/9/2019 passed in M.Cr.C. No.28652/2019 and second applicant was dismissed vide order dated 08/01/2020 passed in M.Cr.C. No.51240/2019.

(3.) The applicant is in jail since 17/5/2019 in connection with Crime No.196/2019, registered at Police Station, Budhani, Distt. Sehore for the offence under Section 302 read with Section 34 of IPC.