Madhya Pradesh High Court
Uddu Paradhi vs The State Of Madhya Pradesh on 23 October, 2018
1
THE HIGH COURT OF MADHYA PRADESH
MCRC No.40256/2018
(UDDU PARADHI Vs THE STATE OF MADHYA PRADESH)
Jabalpur,
Dated:23.10.2018
None appears for the applicant.
Shri Akshay Namdeo, learned Government Advocate for the
respondent/State.
This is the second application filed under Section 439 of the Cr.P.C. on behalf of applicant for grant of bail in connection with Crime No.76/2018 registered at Police Station Rithi, Distt. Katni (M.P.) for the offence punishable under Sections 394 read with Section 34 of IPC. The first application i.e. MCRC No.20678/2018 has been dismissed on merits on 20.07.2018.
Perused the case diary and since there are no changes in the circumstances in the case, no case is made out for grant of bail to the applicant.
Accordingly, the bail application filed by the applicant is hereby dismissed.
(Subodh Abhyankar) Judge vc Digitally signed by VARSHA CHOURASIYA Date: 2018.10.24 10:39:50 +05'30'