MANGAL SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS is third bail application under section 439 of the Code of Criminal Procedure. The applicant has been arrested in connection with Crime No. 843/13 registered by Police Station Gwalior, District Gwalior for the offences under sections 302, 366, 342, 327, 120 -B of Indian Penal Code.

(2.) SHRI Atul Gupta, learned counsel for the applicant submits that the last bail application was rejected by this Court on 16.5.2014. Thereafter, the wife, daughters and brother of deceased have deposed their statement in the trial. Taking this Court to those statements, it is urged that nothing has been said against the applicant and, therefore, there is no justification in keeping the applicant in custody.

(3.) I have heard learned counsel for the parties and perused the case diary.