VINOD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) This is the fourth application under Sec. 439 of Cr.P.C. for grant of bail. Applicant Vinod was arrested on 26/05/2019 in Crime No.273/2018 registered at Police Station Shahgarh, District Sagar (M.P.) for the offence punishable under Ss. 302, 201/34 of the IPC.

(3.) The first bail applications of the applicant was dismissed as withdraw by this Court vide order dtd. 4/9/2019 passed in M.Cr.C.No.31480/2019, second application was dismissed by this Court on merit vide order dtd. 07/12/2021 passed in M.Cr.C.No.36721/2021 and third application was dismissed as withdrawn vide order dtd. 21/3/2022 passed in M.Cr.C.No.331/2022.