DHIRENDRA SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second application filed by applicant under Section 439 CrPC for grant of bail in connection with Crime No.378/2019, registered at Police Station City Kotwali Satna for the offence under Section 34 (2) of M.P. Excise Act.

(2.) First application i.e. M.Cr.C. No.36371/2019 was dismissed as withdrawn vide order dated 11.09.2019.

(3.) This repeat application has been filed along with the copy of the statements of the seizure witnesses vide I.A. No.19422/2019. Both the witnesses turned hostile and have not supported the case of the prosecution.