DASRATH GURJAR 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 6th repeat bail application u/S 439, Crimial P.C. for grant of bail. The applicant has been arrested by Police Station Maharajpura, District Gwalior in connection with Crime No.289/2009 registered in relation to the offences punishable u/Ss. 302,147, 148, 149, 324 307 of IPC.