KALU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available.

(2.) This is second application filed under Sec. 439 of Cr.P.C for grant of bail to the applicant, as he has been arrested on 5/7/2023 in connection with Crime No.125/2018 registered at Police Station Bahodapur, District Gwalior (M.P.) for commission of offence punishable under Ss. 399, 400, 402 of IPC, under Sec. 11/13 of MPDVPK Act and under Sec. 25/27 of the Arms Act.

(3.) Applicant's first application filed under Sec. 439 of Cr.P.C. was allowed vide order dtd. 24/5/2018 passed in M.Cr.C.No.13109/2018.