PRAMOD MAHOR Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this fourth bail application under Section 439 of the Cr.P.C. for grant of bail. First bail application was dismissed as withdrawn vide order dated 06.05.2019 passed in M.Cr.C.No.16770/2019. Second and third bail applications were dismissed on merits vide order dated 02.08.2019 and 24.09.2019 passed in M.Cr.C.No.27740/2019 and 39223/2019 respectively.

(2.) The applicant has been arrested by Police Station Station Road District Morena (M.P.) in connection with Crime No. 114/2019 registered in relation to the offence punishable under sections 307, 427, 34 of IPC.

(3.) Allegation against the applicant as well as co-accused persons Pramod @ Pampo Mahore, Kanha Pandit, Kapil Tomar and Chottu @ Vickky in short is that all of them with the common intention damaged Bolero vehicle and with the intention to kill the complainant and his nephew fired from Katta. On the aforesaid basis, crime has been registered.