(1.) This is 2nd repeat application under Section 439 of Cr.P.C. filed by the applicant for grant of bail after rejection of earlier one which was dismissed as withdrawn by order dated 27/8/2019 passed in M.Cr.C. No.34233/2019 with liberty to come again after completion of investigation.
(2.) The applicant has been arrested on 23/7/2019 by Police Station Devgarh, District Morena in connection with Crime No.32/2019 registered in relation to offence u/S.302, 34 and 201 of the IPC.
(3.) Learned Panel Lawyer for the State opposed the application and prayed for its rejection by contending that on the basis of the allegation and material available on record, no case for grant of bail is made out.