KAMAL SINGH Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard.

(2.) This is second application under Section 439 of Criminal Procedure Code, 1973 for grant of bail filed on behalf of applicant Kamal Singh s/o Purji, who is impli- cated in connection with Crime No.645/2017 registered at Police Station Pachore, District Rajgarh (MP) for of- fence punishable under Sections 307 , 294 and 506 of the Indian Penal Code, 1860.

(3.) The applicant is in custody since 15.12.2017. His first bail application was dismissed as with- drawn.