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Judgment
8 paragraphs · 122 wordsHeard.
This is the second bail application filed under Section 439 of the Cr.P.C. for grant of regular bail to the applicant, who has been arrested in
connection with Crime No. 178/17, registered at Police Station Suhela, District- Baloda Bazar, Bhatapara (C.G.), for the offence punishable under
Sections 304/302, 201, 328 of the Indian Penal Code.
The applicant's first bail application was dismissed on merits by order of this Court dated 02.07.2018 passed in M.Cr.C. No. 3272/2018.
After hearing learned counsel for the parties, I do not find any new good ground or any change in the circumstances of the case to entertain this
second bail application. Consequently, the second bail application is rejected.
Certified copy, as per rules.