LAWS(MPH)-2018-11-32

KETU PARDI Vs. THE STATE OF MADHYA PRADESH

Decided On November 19, 2018
Ketu Pardi Appellant
V/S
The State of Madhya Pradesh Respondents

JUDGEMENT

(1.) Case Diary is perused.

(2.) Learned counsel for the rival parties are heard.

(3.) The applicant has filed this second application u/S 439, Cr.P.C . for grant of bail. First bail application was dismissed on merits vide order dated 14.09.2018 passed in M.Cr.C. No. 35112/2018.