ANIL VALMIKI Vs. STATE OF M.P.

JUDGEMENT

(1.) Shri H.K. Shukla, learned counsel for the applicant.

(2.) Shri Shushant Tiwari, learned Public Prosecutor for the respondent/State.

(3.) The applicant has filed this third application under Section 439 of Cr.P.C for grant of bail, who has been arrested and is in custody since 16.05.2019, in connection with Crime No.204/2019, registered at Police Station Thatipur, District Gwalior, for the offence punishable under Sections 376 , 456 , 506 , 323 of IPC. His earlier two bail applications were dismissed as withdrawn by this Court.