ASHARAM MAINA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available.

(2.) This third application under Sec. 439 of Cr.P.C. has been filed for grant of bail. The second application was dismissed as withdrawn by order dtd. 11/6/2021 passed in M.Cr.C.No.27521/2021.

(3.) The applicant has been arrested on 26/11/2019 in connection with Crime No.26/2016 registered at Police Station Shamshabad, District Vidisha for offence under Ss. 307, 302, 34 of IPC.