CHANDA GADARIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available.

(2.) This ninth repeat application filed under Sec. 439 of Cr.P.C. for grant of bail. Eighth bail application was dismissed by order dtd. 24/09/2021 passed in MCRC No.47337/2021.

(3.) The applicant has been arrested on 14/12/2016 in connection with Crime No.42/2016 registered by Police Station Bhonti, District Shivpuri for offence punishable under Ss. 307/34 of IPC r/w Sec. 11/13 of MPDVPK Act and 25/27 of Arms Act.