BHOJA @ BHUJWAL Vs. THE STATE OF M.P.

JUDGEMENT

(1.) Case diary is perused.

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

(3.) This is 2nd repeat bail application u/S. 439 Cr.P.C. filed by the petitioner for grant of bail after rejection of earlier one which was dismissed as withdrawn by order dated 27/6/17 passed in M.Cr.C.No. 6304/17.