RAHUL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case-diary.

(2.) This is the second bail application under Sec. 439 of Criminal Procedure Code, 1973, as he is implicated in connection with Crime No.534/2020 registered at Police Station Banganga, District â€" Indore (MP) for offence punishable under Ss. 326, 506, 34 and 307 of IPC and Sec. 25 of Arms Act. The applicant is in custody since 3/6/2020.

(3.) His earlier bail application M.Cr.C. No.46727 of 2020 was dismissed by this Court on 27/5/2021 as withdrawn.