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Judgment
9 paragraphs · 125 wordsG.S.Ahluwalia, J
This third repeat application under Section 439 of Cr.P.C. has been filed for grant of bail.
The applicant has been arrested on 24/09/2020 in connection with Crime No.457/2020, registered at Police Station Janakganj, District Gwalior for
offence under Sections 306 and 34 of IPC.
The second bail application of the applicant has been dismissed on merits by order dated 12/01/2021 passed in MCRC No.50124/2020. The allegations
against the applicant is that he used to beat and humiliate the deceased for recovery of loan amount.
Looking to the allegations coupled with the short period of detention, this application is dismissed with liberty to the applicant to revive the prayer after
undergoing some reasonable period of detention.
Accordingly, the application fails and is hereby dismissed.