PRADHUMAN SINGH Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) This is the second application under Section 439 of the Cr.P.C. for regular bail. First application was dismissed as withdrawn on 11.09.2015.

(3.) The applicant has been arrested on 26.06.2015 in connection with Criminal Case No. 9984/2011 pending in the Court of JMFC, Gwalior for the offences punishable under Sections 23 and 31 of Protection of Women from Domestic Violence Act, 2005.