AWADH NAYAK Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The applicant's first bail application filed under Section 439 of the Cr.P.C. for grant of regular bail in connection with Crime No. 155/2013 registered at Police Station Berla, District Bemetara (Chhattisgarh) for offences punishable under Sections 420, 408, 467, 468, 471/34 of IPC was rejected on merits by order dated 09.01.2015 in M.Cr.C. No. 7127/2014.

(2.) The applicant's repeat bail application (Second bail application) was dismissed by this Court finding no change in circumstances to entertain the said application by order dated 19.03.2015.

(3.) The present third bail application has been filed by the applicant along with the statement of five prosecution witnesses who are examined by the prosecution during course of trial namely Haldhar Kumar (PW-1), Hemant Jaiswal (PW-2), Sarvendra Malik (PW-3), Ramesh Kumar (PW-4), Mohd. Daud Ansari (PW-5) stating that prosecution has failed to bring material evidence against the applicant.