NEELESH AGNIHOTRI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is a repeat application under section 439 of the Cr.P.C., 1973 for grant of bail to applicant.

(2.) Applicant has been arrested in connection with Crime No. 511/2013 registered at Police Station-Saman, District-Rewea (M.P.), for offences punishable under Section 147, 148, 327, 294, 323, 506-B, 34 and 302 of the IPC.

(3.) Earlier bail application was rejected on the ground that the applicant was absconding hence he was not entitled for bail. Thereafter, he has surrendered and presently, he is in jail since February, 2017.