D V VARSHA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) This is the second bail application filed under Section 439 of the Cr.P.C. for grant of regular bail to the applicant, who has been arrested in connection with Crime No.46/2015 registered at Police Station Civil Line, District Raipur, for the offence punishable under Sections 420 read with 120-B of the Indian Penal Code, 1860.

(3.) The applicant's first bail application was dismissed as withdrawn with liberty to file same after examination of all the material prosecution witnesses by order of this Court dated 18.08.2015 passed in M.Cr.C. No.3979/2015.