LAWS(MPH)-2021-10-82

GIRRAJ Vs. STATE OF M.P.

Decided On October 04, 2021
GIRRAJ Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) This third application under Sec. 439 of CrPC has been filed for grant of bail. Second application of the applicant was dismissed by order dtd. 11/6/2021 passed in M.Cr.C. No.27971/2021.