AWDHESH SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) This is the second application u/S.439 Cr.P.C filed by the applicant for grant of bail. His first bail application was dismissed by the coordinate Bench by order dtd. 28/11/2022 passed in M.Cr.C. No.51956/2022.

(3.) T he applicant was arrested on 31/7/2020 by Police Station- Dehat Bhind District- Bhind (M.P.) in connection with Crime No.667/2019 for the offence punishable under Ss. 302, 327, 147, 148, 149, 323, 506, 195A, 294 of IPC further added 329, 307, 302 of IPC.