LAWS(MPH)-2022-1-228

DINESH JATAV Vs. STATE OF M.P.

Decided On January 27, 2022
Dinesh Jatav Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) This second application under Sec. 439 of Cr.P.C. has been filed for grant of bail. First application was dismissed as withdrawn by order dt.26/10/2021 passed in M.Cr.C. No.52475/2021.