SUNIL SAXENA Vs. STATE OF M P

JUDGEMENT

(1.) This 7th repeated petition under Section 439 of Code of Criminal Procedure. is preferred for grant of bail to the applicant as he is in custody since 15.12.2007 in connection of Crime No. 58/07, registered at P.S. Chourai District Chhindwara for the offence under Section 420, 467, 409 and 468/34 of Indian Penal Code.

(2.) As alleged the applicant being cashier in a Co-operative Bank by practicing fraud and fabricating the documents misappropriated the sum of Rs. 25,05,793/-.

(3.) It is noted that on earlier occasions before filing the charge sheet and thereafter as many as six applications of the applicant have been dismissed either on merits or otherwise and in continuation of the same after framing the charges this 7th application is preferred.