(1.) THE applicant has filed this application under Section 439 of the Cr. P. C. for grant of regular bail, as he is in custody in connection with Crime no. 91/2008, registered at Police Station bamhanidih, Distt. Janjgir-Champa, for offence punishable under Section 420, 467, 468,471,120b of the I. P. C. and Section 4 of the Pariksha Adhiniyam (Recognized Examination) Act.
(2.) I have heard learned counsel for the parties and perused the case diary.
(3.) THIS is the second bail application filed on behalf of the applicant under Section 439 of the Cr. P. C. after dismissal of the first bail application on merits vide order dated 24. 9. 2008 passed by this Court in M. Cr. C. No. 1635/2008.