RAMJEET Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second application filed under Section 438 of Cr.P.C. for grant of bail.

(2.) The applicant apprehends her arrest in connection with Crime No.379/2016 registered at Police Station Gole Ka Mandir, District Gwalior for the offence punishable under Sections 307 and 34 of IPC.

(3.) This repeat application under Section 438 of Cr.P.C. has been filed for grant of anticipatory bail on the ground that the co-accused persons have been acquitted by the Trial Court. The first application for grant of anticipatory bail was dismissed by this Court on 29/07/2019 passed in MCRC No.30954/2019 with the following observations:-