AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 109 wordsSubodh Abhyankar, J
This is the third bail application filed by the application under Section 439 of Cr.P.C. as he is implicated in connection with Crime No.117/2022 for an offence punishable under Section 307, 302, 34, 325, 120(B) of I.P.C. and Section 25(A), 27 of the Arms Act. His earlier two bail applications have already been dismissed as withdrawn.
Heard learned counsel for the parties and perused the case diary.
On due consideration of submissions and on perusal of the case diary and also looking to the deposition of PW/2 Sushila who is also an eyewitness, no case for grant of bail is made out.
M.Cr.C. is accordingly dismissed.