SUDHA BHADAURIYA Vs. STATE OF MP

JUDGEMENT

(1.) Case Diary is perused.

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

(3.) This is a repeat petition filed under section 438 of CrPC for grant of anticipatory bail after rejection of earlier one which was dismissed vide order dated 15.6.2015 passed in Miscellaneous Criminal Case No.5028/2015, by acceding to the request of the counsel for the petitioners that the petitioners shall surrender and apply for regular bail.