RAMNIWAS Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This fifth repeat application under Sec. 439 of Cr.P.C. has been filed for grant of bail. The fourth application was dismissed by order dtd. 15/03/2022 passed in MCRC No.12562/2022.

(2.) The applicant has been arrested on 26/10/2017 in connection with Crime No.88/2015 registered at Police Station Noorabad, District Morena for offence under Ss. 302, 307, 294, 147, 148, 149 of IPC and under Sec. 25/27 of the Arms Act.

(3.) This fifth application has been filed mainly on the ground that the co-accused Veerendra Singh Gurjar has been granted bail by order dtd. 30/09/2022 passed in SLP (Crl) No.6939/2022 and co-accused Mehtab Singh Gurjar has been granted bail by order dtd. 01/11/2022 passed in MCRC No.52347/2022.