BRAKHBHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is perused.

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

(3.) This is third repeat bail application u/S. 439 of the Cr.P.C. filed by the applicant for grant of bail after rejection of earlier one vide order dated 08/02/2019 passed in M.Cr.C.No. 5824/2019 on merits with liberty to come again after examination of all principal prosecution witnesses.