VINAY KUMAR SHUKLA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard with the aid of case diary.

(2.) This is Second application filed under Section 439 of the Cr.P.C. for grant of bail. Applicant Vinay Kumar Shukla was arrested on

(3.) 01.2019 in connection with Crime No.762/2018 registered at Police Station Civil Line District Rewa for the offence punishable under Sections 376 and 506-II of IPC and Section 67 of I.T. Act. 3.Earlier bail application of the applicant was dismissed on merits vide order dated 20.03.2019 passed in M.Cr.C. No.7540/2019.