RAVI UPADHYAY Vs. STATE OF M.P.

JUDGEMENT

(1.) This is the second bail application under Section 439 of Cr.P.C. for grant of bail. The applicant was arrested on 24.06.2018 in connection with Crime No.155/2018 registered by Police Station Dehat, District Bhind in relation to the offence punishable under Sections 307, 148 and 149 of IPC and under Section 25/27 of Arms Act. Earlier bail application of the applicant was dismissed as withdrawn vide order dated 30.11.2018 passed in M.Cr.Cr. No.43456/2018.