RAHUL GURJAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available.

(2.) This second application under Sec. 439 of Cr.P.C. has been filed for grant of bail. The first application was dismissed by order dtd. 24/8/2022 passed in M.Cr.C.No.39833/2022.

(3.) The applicant has been arrested on 1/8/2022 in connection with Crime No.510/2021 registered at Police Station Civil Line, Vidisha District Vidisha for offence under Ss. 379, 414 of IPC.