DAULATRAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is fourth application filed under Sec. 439 of Cr.P.C. for grant of bail to the applicant/accused in connection with FIR/Crime No.124/2023 dated - 18/5/2023 registered at Police Station - Barawada, District - Ratlam (M.P.) for commission of offence punishable under Sec. 304 of IPC, Sec. 6/9 of M.P. Govansh Vadh Pratisedh Adhiniyam read with 120-B of IPC, Sec. 11(d), 11(e) and 11(f) of Prevention of Cruelty to Animals Act read with 120-B of IPC and Sec. 3 of Prevention of Damage to Public Property Act, 1984.

(2.) The first and second application were dismissed as withdrawn vide order dtd. 1/12/2023 and 23/9/2023 passed in MCRCs No.50154/2023 and 35748/2023 respectively.

(3.) The third application was dismissed on merits vide order dtd. 8/6/2023 passed in MCRC No.23137/2023.