LAWS(MPH)-2022-2-205

SHERU Vs. STATE OF M.P.

Decided On February 22, 2022
SHERU Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) This third repeat application under Sec. 439 of Cr.P.C. has been filed for grant of bail. Second bail application of the applicant was dismissed as withdrawn by order dtd. 20/09/2021 passed in MCRC No.46308/2021.