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Judgment
7 paragraphs · 146 wordsSubodh Abhyankar, J
They are heard. Perused the case diary/challan papers.
This is the second bail application filed by the applicant under Section 439 of Criminal Procedure Code, 1973, as he / she is implicated in connection with Crime No.171/2022 registered at Police Station Khargone, District Khargone (MP) for offence punishable under Section 294, 323, 325, 326/34 of IPC.
His earlier bail application M.Cr.C. No.1748/2023 has already been dismissed as withdrawn by this Court on 20/01/2023. The applicant is in custody since 08/12/2022.
Heard learned counsel for the parties and perused the case diary.
O n due consideration of rival submissions and on perusal of the case diary, and also looking to the deposition of the injured eyewitness, no case for grant of bail is made out.
M.Cr.C. is accordingly dismissed. However, the applicant may renew his prayer after Purushottam is examined in the trial Court.