SMT. ZAREENA KHAN Vs. STATE OF M.P.

JUDGEMENT

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

(2.) This is fourth repeat bail application u/S.438 of Cr.P.C. for grant of anticipatory bail to the petitioner after rejection of earlier one on merits vide order dated 13.09.2019 (Mcrc.36166/2019).

(3.) Petitioner apprehends arrest in connection with offence punishable u/Ss.353, 147, 149, 332, 506, 323 of IPC registered as Crime No.252/2019 at Police Station Kotwali, Datia (M.P.).