RAMAVTAR MUDGAL Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this 3 rd application u/S 439, Cr.P.C . for grant of bail. The applicant has been arrested on 22.07.2017 by Police Station Civil Line, District Morena in connection with Crime No.849/2016 registered in relation to the offences punishable u/Ss. 307, 323, 294, 147, 148 and 149 of IPC .

(2.) Learned Public Prosecutor for the State opposed the application and prayed for its rejection by contending that on the basis of the allegations and the material available on record, no case for grant of bail is made out.

(3.) This is repeat bail application after rejection of the earlier one which was dismissed vide order 25.10.2017 passed in M.Cr.C. No. 18107/2017 primarily on the ground of applicant being absconding for some time and having been arrested late.