ZAKIR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard and perused the case diary.

(2.) This is the applicant's third bail application filed under Sec. 439 of Cr.P.C. The applicant is implicated in connection with Crime No.411/2021 registered at Police Station-Manik Chowk, District- Ratlam (MP) for offence punishable under Ss. 306 of the IPC. The applicant is in custody since 7/9/2021.

(3.) Applicant's earlier bail applications have already been dismissed as withdrawn by this Court.