RAJU KHAN Vs. HABIBUR REHMAAN

JUDGEMENT

(1.) Heard.

(2.) This fourth repeat application under section 439 of Cr.P.C., 1973 for grant of bail has been filed by the applicant-Raju Khan S/o Habibur Rehmaan, who is implicated in Crime No. 306/2015 registered at Police Station Nahargarh, District Mandsaur for the offence punishable under Sections 394, 395, 397, 307 and 400 of the IPC and sections 25 and 27 of the Arms Act.

(3.) His third application for grant of bail was dismissed on merit vide order dated 19.12.2017 passed in M.Cr.C. No. 26029/2017, which reads as under:-