MANGILAL THAKUR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard. Perused the case-diary.

(2.) This is 2nd/repeat application for grant of bail filed by applicant--Mangilal, who is implicated in Crime No.734 of 2015, registered at Police Station--Dr. Ambedkar Nagar, Mhow District--Indore for the offence punishable under Sections 302, 201, 120-B read with Section 34 of IPC and Sections 25 and 27 of Arms Act, 1959. He is in custody since 24.11.2015.

(3.) His first application was dismissed on merit vide order dated 9.5.2016 passed in M.Cr.C. No.4237 of 2016 which reads as under:-