GHOCHE Vs. STATE OF M.P.

JUDGEMENT

(1.) This third application under Sec. 439 of Cr.P.C. has been filed for grant of bail. The second bail application was dismissed as withdrawn by order dtd. 19/7/2021 passed in M.Cr.C.No.34510/2021.

(2.) The applicant has been arrested on 19/8/2019 in connection with Crime No.88/2019 registered at Police Station Barohi, District Bhind for offence under Ss. 302, 294, 323, 34 of IPC and under Sec. 25, 27 of the Arms Act.

(3.) It is submitted by the counsel for the applicant that all the three eyewitnesses have turned hostile and they have not supported the prosecution case.