SURAJ PRAJAPATI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case Diary is perused.

(2.) Learned counsel for the rival parties are heard.

(3.) The applicant has filed this third application under sec. 439 of the Cr.P.C. for grant of bail. First and second bail applications were dismissed as withdrawn vide orders dt.10/12/2021 and 11/1/2022 passed in M.Cr.C. No.39283/2021 and M.Cr.C. No.62837/2021.