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Judgment
7 paragraphs · 164 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.518/2022 registered at Police Station Sanwer, District Indore (MP) for offence punishable under Section 302, 201, 120(B) of IPC and Section 25(1)(B)(B) of the Arms Act. The applicant is in custody since 03/01/2023.
Allegation against the applicant is that he was also involved in the aforesaid case wherein one Ajay Jatav was murdered by the applicant and other co-accused persons.
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 fact that the earlier bail application of the applicant M.Cr.C. No.20081/2023 has already been dismissed by this Court on 12/05/2023 on merits, no case for grant of bail is made out.
M.Cr.C. is accordingly dismissed.