KAPIL @ PINTU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) With the consent of parties, heard finally and disposed of.

(2.) Petitioner has invoked inherent jurisdiction of this Court under section 482 Cr.P.C., seeking indulgence in the order dated 30/03/2019 passed in Cr.

(3.) Revision No.30/2019 by Second Additional Sessions Judge, Khargone, District Khargone exercising revisional jurisdiction confirming the order dated 28/02/2019 passed in Cr. Case No.2190/2018 by the trial Court while rejecting the application moved under section 437(6) Cr.P.C., for grant of bail.