ADITYA TRIVEDI Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD on I.A. No. 4884/2014 which is an application under Section 301(2) of Cr.P.C., seeking permission to assist the learned Public Prosecutor.

(2.) IN view of the averments made in the application, it is hereby allowed. Learned counsel for the complainant is permitted to assist the learned Public Prosecutor.

(3.) THIS is third bail application under Section 439 of Cr.P.C. First application for interim bail has been dismissed as withdrawn vide order dated 21.4.2014 passed in M. Cr. C. No. 2211/2014. Second interim bail application has been allowed vide order dated 13.5.2014 passed in M. Cr.C. No. 3815/2014.