PRADEEP SHRIVAS Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second application u/S.439 of Cr.P.C. for grant of bail to the applicant who has been arrested on 14/02/2023 by Police Station Dehat, District Bhind (M.P.) in connection with Crime No.64/2023 registered for the offence punishable under Ss. 307, 294/34 of IPC & Ss. 25/27 of Arms Act. First application was dismissed as withdrawn vide order dtd. 09/05/2023 passed in M.CrC. No.19269/2023.