(1.) This is second bail application filed under Sec. 439 of the Code of Criminal Procedure 1973.
(2.) The first bail application M.Cr.C.No.10856/2022 was dismissed as withdrawn vide order dtd. 4/03/2022 but at that time, a charge-sheet was not filed. When charge-sheet is filed, then the applicant has filed this repeat application.
(3.) Learned counsel for the applicant submits that the learned court of 1st Additional Sessions Judge, Maihar, District Satna granted bail to main accused Ajay @ Guddu Mishra from whom stolen property was recovered vide order dtd. 12/02/2022 purely on caste lines whereas bail application of the present applicant was dismissed, though he was made an accused on the basis of memorandum of co-accused Ajay Mishra and no recovery has been made from him.