GOPAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is repeat (SECOND) application under Sec. 439 of Criminal Procedure Code, 1973, filed by the applicant for grant of temporary bail.

(2.) The applicant is facing trial in connection with Crime No.193/2019, registered at Police Station - Balakwada, District Khargone for the offence punishable under Sec. 302, 294, 307 and 323/34 of IPC and under Sec. 25(1-B) of Arms Act . The applicant is in custody since 8/6/2019.

(3.) The first bail application of the applicant was dismissed as withdrawn vide order dtd. 7/1/2022 passed in MCRC No.61556/2021.