Madhya Pradesh High Court
Shikhar Malviya vs The State Of Madhya Pradesh on 23 March, 2018
THE HIGH COURT OF MADHYA PRADESH
MCRC-10565-2018
(SHIKHAR MALVIYA Vs THE STATE OF MADHYA PRADESH)
Jabalpur, Dated : 23-03-2018
Shri Amit Mishra, learned counsel for the applicant.
Shri Aniruddh Pratap Singh, learned GA for the
respondent/State.
This is repeat (fifth) application under Section 439 of Cr.P.C. on sh behalf of the applicant. Earlier applications were dismissed after considering merits of the case.
e ad Looking to the facts of the case, in my opinion, no case is made out for grant of bail.
The application is dismissed. Pr a hy (S.K. GANGELE) ad JUDGE M of Digitally signed by VINOD KUMAR TIWARI Date: 2018.03.24 12:21:40 +05'30' rt vkt ou C h ig H