SONU SINGH GURJAR Vs. STATE OF M.P.

JUDGEMENT

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

(2.) This is fifth repeat bail application u/S.439 of Cr.P.C . filed by the applicant for grant of bail after rejection of earlier one which was dismissed on merits with liberty to come again after examination of main PWs Ayub Khan and Shkir Khan.

(3.) The applicant has been arrested on 26.03.2019 by Police Station Mohna, District Gwalior in connection with Crime No.41/2019 registered in relation to the offence punishable u/Ss.3, 4, 5 of Immoral Traffic (Prevention) Act , 1956.