LAWS(MPH)-2019-10-129

GOLU PARIHAR Vs. STATE OF M.P.

Decided On October 01, 2019
Golu Parihar Appellant
V/S
STATE OF M.P. Respondents

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 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 investigation is over.