OMPRAKASH Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard. Perused the case-diary.

(2.) This is 2nd/repeat application for grant of bail filed by applicant--Omprakash, who is implicated in Crime No.155 of 2016, registered at Police Station--Kishan Ganj, Mhow District --Indore for the offence punishable under Sections 279 , 337 , 304-A , 302 , 307 , 420 , 468 and 120-B of IPC. He is in custody since 4.06.2016.

(3.) First application was dismissed on merit vide order dated 18.7.2017 passed in M.Cr.C. No.4830 of 2017 which reads as under:-