RAMSAHAY @ RAMKUMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) Case Diary is perused.

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

(3.) The petitioner has filed this fourth repeat application u/S. 439 of Cr.P.C . for grant of bail after rejection of earlier one on merits and as well as with liberty to come again in case trial gets further delayed by order dated 31/7/2017 in Mcrc.No.8426/17.