KAMALKISHOR JATAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available.

(2.) This second application under Sec. 439 of CrPC has been filed for grant of bail. First application of the applicant was dismissed by order dtd. 4/5/2022 passed in M.Cr.C. No.21722/2022.

(3.) The applicant has been arrested on 4/1/2022 in connection with Crime No.49/2011 registered at Police Station Seondha District Datia for offence under Sec. (s) 420, 467, 468, 120-B of IPC.