RAMSWAROOP Vs. STATE OF MP

JUDGEMENT

(1.) LEARNED counsel for the rival parties are heard. The applicant has filed this third application u/S 439, Cr.P.C. for grant of bail after rejection of the first bail application (M.Cr.C.No.346/2012), which was dismissed as withdrawn after arguing for sometime while the second bail application (M.Cr.C. No.1763/2012) was withdrawn with the following observations :-

(2.) AFTER filing of the present third bail application, this Court adjourned the matter on repeated occasions, i.e., 17.05.2012, 18.06.2012, 27.06.2012 and 16.07.2012 to afford an opportunity to the State counsel to inform as to whether the main accused Lokendra has been arrested or not and if not then why ?

(3.) FROM the above, it is evident that the main accused Lokendra has since been extended the benefit as indicated above by this Court in M.Cr.C.No.3744/2012 decided on 09.07.2012.