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Judgment
5 paragraphs · 126 wordsSubodh Abhyankar, J
They are heard. Perused the case diary / challan papers.
2.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.58/2023 registered at Police Station KOTWALI DIST SHAJAPUR for offence punishable under Sections 341,307,325,363,34 of the Indian Penal Code, 1860. The applicant is in custody since 15.4.2023. His earlier bail application has already been dismissed by this Court vide order dated 2.2.2024 passed in MCRC.No.4415 of 2024.
On due consideration of rival submissions, perusal of the case diary and looking to the earlier dismissal order of the bail application, no case for grant of bail is made out.
M.Cr.C. is accordingly dismissed.