SAHIL KHAN Vs. STATE OF M P

JUDGEMENT

(1.) This is the second bail application filed by the applicant under section 439 of the CrPC for grant of bail. The applicant has been arrested on 15.7.2010 in connection with Crime No. 160/2008 registered under sections 302, 201 of IPC at Police Station Chhipawar, District Harda. First application was dismissed on 16.12.2010.

(2.) Lemed counsel for the applicant has submitted that the applicant has been falsely implicated in the case. Previous application was dismissed on the basis of police statement of Zahid Patel. She further submitted that Zahid has turned hostile during trial. Considering the aforesaid fact co-accused Ramjan has been enlarged on bail by this Court vide order dated 1.7.2011 passed in M.Cr.C. No. 3795/2011.