SANJAY BHADORIYA Vs. STATE OF MP

JUDGEMENT

(1.) Case diary is available.

(2.) This is third application under Section 439 of CrPC for grant of bail. The first application was dismissed on merits by order dated 24/4/2018 passed in MCRC No. 15055/2018 and the second application was dismissed as withdrawn by order dated 14/5/2018 passed in MCRC No. 17597/2018.

(3.) The applicant has been arrested on 4/4/2018 in connection with Crime No. 218/2018 registered by Police Station Cantt. District Guna for offence punishable under Sections 307, 294, 458, 195-A, 427, 34 of IPC and Section 25/27 of Arms Act.