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Judgment
7 paragraphs · 140 wordsSubodh Abhyankar, J
They are heard. Perused the case diary/challan papers.
This is the third bail application filed by the applicant under Section 439 of Criminal Procedure Code, 1973, as he / she is implicated in connection with Crime No.280/2022 registered at Police Station Sunera, District Shajapur (MP) for offence punishable under Section 302, 201, 34 of IPC.
His earlier bail applications have already been dismissed by this Court on 03/03/2023 and 12/05/2023 respectively. The applicant is in custody since 18/11/2022.
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 as also the earlier orders passed by this Court and also looking to the material available on record against the applicant, no case for grant of bail is made out.
M.Cr.C. is accordingly dismissed.