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Judgment
9 paragraphs · 139 wordsSunita Yadav, J
Case Diary is perused.
Learned counsel for the rival parties are heard.
The applicant has filed this second application under Section 438 of the Cr.P.C. for grant of anticipatory bail. The first application was dismissed on merits vide order dated 03.10.2023 passed in MCRC No.42664/2023.
The applicant apprehends his arrest in connection with Crime No. 218/2023 registered at Police Station Gohad Chauraha District Bhind for the offence punishable under Sections 395, 397, 294 of IPC and Section 11/13 of MPDVPK Act.
After rejection of the first anticipatory bail application, no change in circumstances could be pointed out by the learned counsel for the applicant so that the view taken on 03.10.2023 may be changed.
Consequently, this repeat bail application under section 438 of Cr.P.C.
filed by the applicant is hereby dismissed.
Certified copy as per rules.