SHANKAR LAL VISHWAKARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) Case diary is available with the Panel Lawyer.

(3.) This is repeat-second application filed by the applicant/accused under Section 439 of Cr.P.C for grant of bail in connection with Crime No.405/2018, registered at Police Station Makroniya, Sagar for the offence punishable under Sections 302, 201 and 120-B of IPC.