BHUPAT SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Case diary is available.

(2.) This second application filed under section 439 of Cr.P.C., 1973 for grant of bail. The first application was dismissed on merits by order order dated 15.12.2017 passed in M.Cr.C.No.23845/2017.

(3.) The applicant has been arrested on 20.02.2017 in connection with Crime No.16/2017 registered by Police Station Baroni, District Datia for offence punishable under Sections 302, 147, 148, 149 of IPC.