MOHAR SINGH GURJAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Perused the case diary.

(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 26/5/2023 in connection with Crime No.74/2023 registered at Police Station Ghatigaon, District Gwalior for the offence punishable under Sec. 394 of IPC and Sec. 11/13 of MPDVPK Act.

(3.) The applicant's first bail application was dismissed as withdrawn vide order dtd. 20/6/2023 passed in M.Cr.C.No.24248/2023.