GOVIND SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) 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 27/05/2019 passed in M.Cr.C. No. 20082/2019 on merits with liberty to come again after conclusion of investigation.

(3.) The applicant has been arrested on 23/03/2019 by Police Station Kotwali, District-Datia in connection with Crime No. 132/2019, registered in relation to the offence punishable u/Ss.307, 393, 459 of IPC and Section 11/13 of MPDVPK Act r/W Section 25/27 of Arms Act.