GAJADHAR SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) HE has filed a copy of the second bail application.

(2.) THIS applicant Gajadhar Singh's third bail application under Section 438 (1), Cr. P. C. -the first having been withdrawn and the second having been rejected by this Court on merits in Criminal Misc. Case No. 1924/91, decided on 1 -11 -1991.

(3.) A copy of the earlier order is on record. In that case, the applicant's learned Counsel had made submission on the merits of the evidence as well as on the ground of a counter -case registered against the opposite party on a report lodged by applicant Gajadhar Singh himself.