DEVENDRA SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available.

(2.) This third application under Sec. 439 of Cr.P.C. has been filed for grant of bail. Second application was dismissed as withdrawn by order dtd. 31/7/2021 passed in M.Cr.C. No.1725/2021.

(3.) The applicant has been arrested on 28/9/2018 in connection with Crime No.770/2018 registered at Police Station Bahodapur, District Gwalior for offence punishable under Ss. 302, 397, 396, 120-B of IPC and Sec. 11/13 of the MPDVPK, Act and Sec. 25(1-B) (A) of the Arms Act.