SURAJ ALIAS TENY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard. Perused the case diary. The applicant has filed this Sixth bail application under Section 439 of Cr.P.C. for grant of bail. His first bail application was dismissed on merit in M.Cr. C. No. 2287 of 2007 and second application M. Cr.C.No.4521 of 2007, third application M. Cr.C. No. 1819 of 2009, fourth application M. Cr.C. No. 734 or 2009 and fifth application M.Cr.C. No. 2424 of 2009 were also dismissed as withdrawn.

(2.) The applicant has been arrested by PS Dharnavada, district Guna in Crime No. 240 of 2004 registered for the offence punishable under Sections 302, 307, 147, 148 and 149 of IPC and 25, 27 of the Arms Act.

(3.) As per prosecution case, applicant and co-accused armed with 315 bore rifle gun, lathi, farsa and ballam killed deceased Hemraj, Rajju, Sohan and Rewat.