GOLU DOHARE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case Diary is perused.

(2.) Learned Counsel for the rival parties are heard.

(3.) The applicant has filed this third application under Section 439 of Cr.P.C. for grant of bail. The first application was dismissed as withdrawn vide order dated 4.12.2019 passed in MCRC No. 42339/2019 and second was dismissed on merits vide order dated 24.1.2020 passed in MCRC No. 2036/2020.