ABHISHEK PARMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard on I.A. No.4681 of 2020 an application under Section 301 (2) of Cr.P.C for assisting PL in the matter.

(2.) For the reasons mentioned therein, the application is allowed and Shri V.D.Sharma, Advocate is permitted to assist PL in the matter.

(3.) This is third bail application u/S.439 Cr.P.C filed by the applicant for grant of bail. His first application M.Cr.C.no.42446 of 2019 was dismissed as withdrawn on 4.10.2019 with liberty to repeat after conclusion of investigation and second application M.Cr.C.no.702 of 2020 was dismissed as withdrawn on 10.1.2020.