VIKAS Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is perused.

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

(3.) This is second repeat bail application u/S. 439 of the Cr.P.C. filed by the applicant for grant of bail after rejection of earlier one vide order dated 24/06/2019 passed in M.Cr.C.No. 22242/2019 on merits with liberty to come again after conclusion of investigation.