LAWS(MPH)-2021-11-87

KALLU Vs. STATE OF M.P.

Decided On November 23, 2021
KALLU Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) This is fourth repeat bail application under Sec. 439 of Cr.P.C. has been filed for grant of bail. Third application of the applicant was dismissed by order dtd. 21/06/2021 passed in MCRC No.28643/2021.