SHAKIL AHMAD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available.

(2.) This sixth application under Sec. 439 of Cr.P.C. has been filed for grant of bail. Fifth application was dismissed as withdrawn by order dtd. 3/3/2022 passed in M.Cr.C. No.9802/2022.

(3.) The applicant has been arrested on 30/9/2018 in connection with Crime No.770/2018 registered at Police Station Bahodapur, District Gwalior for offence punishable under Ss. 394, 395, 396, 397, 120-B of IPC, Sec. 11/13 of the MPDVPK, Act and Ss. 25, 27 of the Arms Act.