LAWS(MPH)-2021-9-106

MAHENDRA BANJARA Vs. STATE OF M.P.

Decided On September 30, 2021
Mahendra Banjara Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) This fifth application under Sec. 439 of Cr.P.C. has been filed for grant of bail. The fourth application was dismissed as withdrawn by order dtd. 3/8/2021 passed in M.Cr.C.No.38178/2021.