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, Cr.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.