ATUL SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) This is repeat (fourth) application under Section 439 of the Cr.P.C. for grant of bail to the applicant. Applicant has been arrested in connection with Crime No.648/2014 registered at Police Station Kotwali District Sidhi (M.P.), for the offences punishable under Section 364A/34, 302/34, 392/34 and 201/34 of IPC. Applicant is in jail since 23.07.2014. His earlier application for the same relief was considered and rejected on merit.

(3.) After having heard rival submissions and considering the material available on record against the applicant, I do not find any change in the circumstances so as to take a different view of the matter, therefore, the repeat bail application stands rejected.