RAMU TOMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) This is the third application under Section 439 of Cr.P.C. filed on behalf of the applicant, after rejection of earlier one. First and Second bail applications were dismissed as withdrawn vide orders dated 25.06.2019 and 09.08.2019 passed in M.Cr.C. Nos. 228874/2019 and 29440/2019 respectively.

(2.) The applicant is in custody since 20.02.2019 in connection with Crime No.08/2019 registered at Police Station Andori District Bhind for the offence punishable under Sections 307, 294, 506, 323, 452, 147, 148, 149 of IPC.

(3.) It is the submission of learned counsel for the applicant that eye witnesses including the victim himself have not supported the story of prosecution and declared hostile. The statements of victim-Kailash (PW/1) and other witnesses have been attached to substantiate the arguments. Chance of tempering with the evidence is remote.