RAVI DANGI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard with the aid of case diary. 1. This is second bail application filed by the applicant under Section 439 of Cr.P.C.

(2.) Applicant Ravi Dangi was arrested on 24/10/2018 in Crime No.198/2018 registered at Police Station Doraha, District-Sehore (M.P) for the offences punishable under Sections 147 , 148 , 149 , 323 , 307 and 427 of the IPC.

(3.) The first bail application of the applicant was dismissed as withdrawn with the liberty to file afresh after some time by this Court vide order dated 14/12/2018 passed in M.Cr.C.No.481898/2018.