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Judgment
7 paragraphs · 138 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.513/2022 registered at Police Station Dharampuri, District Dhar (MP) for offence punishable under Section 394, 397 r/w 34 of IPC.
His earlier bail application M.Cr.C. No.2893/2023 has already been dismissed by this Court on 27/01/2023 on merits. The applicant is in custody since 30/10/2022.
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 statement of the complainant and the recovery effected from the present applicant, no case for grant of bail is made out.
M.Cr.C. is accordingly dismissed.