SURAJ SINGH Vs. STATE OF M.P

JUDGEMENT

(1.) CASE Diary is perused.

(2.) LEARNED counsel for the rival parties are heard.

(3.) THE applicant has filed this second application u/s. 439, Cr. P.C. for grant of bail after dismissal of the first bail application which was dismissed as withdrawn without consideration on merits vide order dated 08/07/2014 in MCRC No. 945/2014. The applicant has been arrested by Police Station Tyonda, District Vidisha in connection with Crime No. 223/13 registered in relation to the offences punishable u/s. 341, 294, 323, 506, 307 and 324/34 IPC. Further added 302 of IPC.