NATHARAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The applicant has filed this third application under section 439 of the Cr.P.C. for grant of bail. Earlier two bail applications were dismissed as withdrawn vide order dated 24.01.2020 and 24.02.2020 passed in M.Cr.C No. 3209/2020 and 7084/2020 respectively.

(3.) Applicant has been arrested on 03.09.2019 by Police Station Gwalior, District Gwalior (M.P.) in connection with Crime No.475/2019 registered in relation to the offence punishable u/Ss. 341, 307, 302 and 34 of IPC .