SACHIN VERMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available with the learned Panel Lawyer.

(2.) This is the second/repeat bail application filed by the applicant/accused under Section 439 of the Cr.P.C. for grant of bail who is in custody since 11.10.2019 in connection with Crime No.1487/2019 registered at Police Station Kolgawan District Satna for the offences under Sections 420, 511, 467, 468 of the IPC.

(3.) First application i.e. M.Cr.C. No.3976/2020 was dismissed vide order dated 14.02.2020.