CHANDU @ CHANDPRAKASH RAIKWAR Vs. STATE OF M.P.

JUDGEMENT

(1.) Case Diary is perused.

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

(3.) The applicant has filed this second repeat application u/S 439 of Cr.P.C. for grant of bail. The first application was dismissed on merits vide order dated 08/02/2019 passed in MCRC No.4235/2019. The applicant has been arrested on 25/07/2018 by Police Station- Ganjbasoda, District- Vidisha in connection with Crime No.80/2018 registered in relation to the offence punishable under Sections 294, 323, 324, 506 and 34 of the IPC and further added sections 326 of the IPC.