CHANDU SINGH Vs. STATE OF M P

JUDGEMENT

(1.) ARGUMENTS heard.

(2.) AFTER being arrested in connection with Crime No. 578/98 registered at Kotwali, Damoh (M. P.) in respect of offences punishable under sections 302,209,120-B read with Section 34 of the IPC and also under Sections 25 and 27 of the Arms Act, the applicant is injudicial custody. The corresponding trial is pending as ST No. 64/99 in the Court of IV ASJ, Damoh.

(3.) THIS is a repeat application for grant of bail. The earlier one was dismissed on merits vide order dated 25-3-2008 passed in M. Cr. C. No. 11557/ 07. However, as observed in the order dated 16-7-2008, the applicant has been able to secure his release on bail for a period of 30 days by suppressing the factum of rejection of his bail application on merits by this Court.