JITENDRA SINGH MORYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the rival parties are heard. The applicant has filed this fourth repeat application u/S. 439 of Cr.P.C. for grant of bail after dismissal of earlier one which was dismissed as withdrawn.

(2.) The applicant has been arrested on 06.02.2018 by Police Station Dehat District Bhind in connection with Crime No.13/2013, registered in relation to the offence punishable u/Ss. 419, 420, 467, 468, 471 and 120-B of IPC and sections 3 (D)(1)(2)/4 of Madhya Pradesh Recognized Examinations Act, 1937.

(3.) Learned counsel for the respondent opposed the application and prayed for its rejection by contending that on the basis of the allegations and the material available on record, no case for grant of bail is made out.