CHANDAN Vs. STATE OF M.P.

JUDGEMENT

(1.) Case-diary is perused.

(2.) Learned counsel for the rival parties are heard.

(3.) The applicant has filed this third bail application u/S 439 of Cr.P.C. for grant of bail. The first application was dismissed on merits vide order dated 06/08/2018 passed in MCRC No.25167/2018 and Second application was dismissed for want of prosecution vide order dated 21/01/2019 passed in MCRC No.36308/2018. The applicant has been arrested on 16/05/2018 by Police Station- Cantt, District-Guna in connection with Crime No.300/2018 registered in relation to the offences punishable under Sections 307, 294, 323, 506 and 34 of IPC.