NANU Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard with the aid of case diary.

(2.) This is fourth application filed under section 439 Cr.P.C. Applicant Nanu @ Akram Khan was arrested on 02.08.2019 in Crime No. 258/2019 registered at Police Station-Patan, District-Jabalpur for the offence punishable under Section 302 r/w Section 34 of I.P.C.

(3.) The first and second bail applications of the applicant have been dismissed on merits vide orders dated 23.11.2019 and 11.02.2020 passed in M.Cr.C. No. 37758/2019 and M.Cr.C. No. 784/2020 while the third bail application was dismissed as withdrawn vide order dated 03.09.2020 passed in M.Cr.C. No. 24497/2020.