LAWS(MPH)-2022-1-229

SUKHDEV SINGH Vs. STATE OF M.P.

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

JUDGEMENT

(1.) This third application under Sec. 439 of Cr.P.C. has been filed for grant of bail. The second application was dismissed on merits by order dt.14/6/2021 passed in M.Cr.C. No.28338/2021.