MALKHAN SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD on the bail application. Perused the case diary

(2.) THIS is third bail application under Section 439 of Cr.P.C. The second bail application has been dismissed by this Court vide order dated 10.4.2014 passed in M.Cr.C.No.2826/2014. The applicant has been arrested in Crime No.27/2013 registered at Police Station, Kotwali, Morena, District Morena, for the offence punishable under Sections 147, 148, 149, 307, 302 of IPC and Sections 25,27 of the Arms Act.

(3.) THEREAFTER , the accused persons ran away from the spot. Later on, Jainarayan died.