LAWS(MPH)-2021-10-73

GUNJARIYA Vs. STATE OF M.P.

Decided On October 01, 2021
Gunjariya Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) This second application under Sec. 439 of Cr.P.C. has been filed for grant of bail. The first application was dismissed by order dtd. 30/4/2021 passed in M.Cr.C. No.19513/2021 as withdrawn.