PREETAM SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) This is third repeat attempt of the petitioner -- Preetam Singh for bail under Section 439 of Cr.P.C in Crime No.43/2019, under Sections 25(1)(A) and 27 of The Arms Act, 1959 registered at Police Station -- Boda, District -- Rajgarh.

(2.) His earlier two bail applications were dismissed as withdrawn vide orders dated 29.03.2019 and 24.06.2019 passed in M.Cr.C. Nos.12321 of 2019 and 24871 of 2019.

(3.) This time the petitioner has come before the Court raising the ground that the independent witness -- Deepak Soni (PW-1) has not supported the case of the prosecution and there is contradictions in the statement of police witnesses, namely, Malkhan Singh Bhati (PW-2), Dilip Samadhiya (PW-3), Prakash Singh Parmar (PW-4), Irfan (PW-5), Mahesh Baghel (PW-6), Durgesh (PW-7) and Rajendra Meena (PW-8) in respect of the fact as to how the police party proceeded towards the place pointed out by the informer, who reached first and after reaching of which police party, the accused persons came on the spot, how they came and when they came.