VICKY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard. Perused the case diary.

(2.) This is the second bail application filed under Sec. 439 of the Cr.P.C for grant of bail to the applicant. He is being implicated in crime No.140/2018, registered at police station Palasiya, Indore for the offence punishable under Ss. 302/34, of the IPC and under Sec. 25 of the Arms Act.

(3.) First application bearing M.Cr.C.No.39420/2018 was allowed by this Court by order dtd. 3/10/2018.