GULJAR KEWAT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is a repeat application under Sec. 439 of the Code of Criminal Procedure for grant of bail to applicant in connection with Crime No. 168/2021 for offences punishable under Ss. 294, 307, 506 and 34 of the Indian Penal Code registered at Police Station Arera Hills District Bhopal. Earlier application of the applicant was dismissed as withdrawn vide order dtd. 23/11/2021 passed in M.Cr.C.No. 48749/2021.