SHAILENDRA RAJORIYA Vs. STATE OF M.P.

JUDGEMENT

(1.) Case diary is perused.

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

(3.) The petitioner has filed second repeat application u/S 439 Cr.P.C. for grant of bail after rejection of earlier one as on merit vide order dated 23.04.2019 passed in M.Cr.C. No.13769/2019 with liberty to come again after investigation is over.