HABIB KHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) THIS is second bail application under Section 439 of Cr.P.C. The first bail application has been dismissed vide order dated 5.5.2014 passed in M.Cr.C. No. 3618/2014. The applicant has been arrested in Crime No. 172/2014 registered at Police Station, Chachoda, District Guna, for the offence punishable under Sections 307, 147, 148, 149, 353, 333, 436 of IPC and Section 3 of the Lok Sampati Kshati Nivaran Adhiniyam.

(3.) IT is submitted by learned counsel for the applicant that applicant has been falsely implicated. It is submitted that after rejection of the first bail application co -accused Deepak and Rambabu have been granted bail vide order dated 30.6.2014 passed in M.Cr.C. No. 5361/2014. The case of the applicant is identical with the co -accused He is in custody since 13.4.2014.