LAWS(MPH)-2022-1-226

NIHAL SINGH MAHORE Vs. STATE OF M.P.

Decided On January 27, 2022
Nihal Singh Mahore Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) This second application under Sec. 439 of Cr.P.C. has been filed for grant of bail. First application was dismissed for want of prosecution by order dt.12/1/2022 passed in M.Cr.C. No.761/2022.