SHIRPAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary/challan papers.

(2.) This is the fourth bail application filed by the applicant under Sec. 439 of Criminal Procedure Code, 1973, as he/she is implicated in connection with Crime No.425/2022 registered at Police Station Makdon, Ujjain (MP) for offence punishable under Ss. 304-B, 306 and 34 of IPC. The applicant is in custody since 10/01/2023. The allegations against the applicant is that of abatement of suicide by his wife.

(3.) His first bail application M.Cr.C. No.4892 of 2023 was dismissed by this Court on 31/1/2023, as withdrawn, whereas second application M.Cr.C. No.10436 of 2023 was also dismissed on merits on 17/3/2023, against which the applicant also prefers Special Leave to Appeal (Crl.) No.7412 of 2023, which was dismissed by the Supreme Court vide order dtd. 7/7/2023, as withdrawn and thereafter third application M.Cr.C. No.31025 of 2023 was also filed by the applicant, which came to be dismissed on 16/8/2023, on the ground that his earlier application has already been dismissed on merits.