GUDDU BARMAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the rival parties are heard.

(2.) Case diary is perused.

(3.) The applicant has filed this second application under sec. 439 of Cr.P.C. for grant of bail. His earlier bail application has been dismissed as withdrawn vide order dtd. 17/6/2022 passed in M.Cr.C.No.26109/2022.