DEEWAN SINGH Vs. STATE OF M P

JUDGEMENT

(1.) This order shall also govern the disposal of connected M.Cr.C.No.4724/2018 (Smt. Suneeta Palaiya & Another v. State of MP & Another) filed under Section 482 of the Criminal Procedure Code on behalf of the petitioner and his sister-in-law (bhabhi) Smt. Suneeta Palaiya.

(2.) Heard the learned counsel for the parties.

(3.) This is third bail application under Section 438, Cr.P.C. First application was withdrawn on 20.02018 (M.Cr.C.No.9627/2018 : Deewan Singh v. State of MP) with liberty to surrender before the appropriate Court. Thereafter, second application M.Cr.C.No.16228/2018 (Deewan Singh v. State of MP) was dismissed on account of the fact that there is no provision for entertaining the second application for anticipatory bail when the first was withdrawn with liberty to surrender.