RAHUL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary / challan papers.

(2.) This is the applicant's THIRD bail application filed under Sec. 439 of Criminal Procedure Code, 1973, as he/she is arrested in connection with Crime No.323/2022, registered at Police Station Aambua, DISTT. ALIRAJPUR for offence punishable under Ss. 302 and 307 of IPC. The applicant is in custody since 13/12/2022

(3.) His earlier bail application M.Cr.C.Nos.31102/2023 was dismissed by this Court vide order dtd. 19/07/2023 with liberty to renew the prayer after FSL report is received in the Trial Court.