KRISHNA KUMAR CHAUHAN Vs. STATE OF MP

JUDGEMENT

(1.) Heard finally through Video Conferencing. Case diary is available.

(2.) This ninth application under Section 439 of Cr.P.C. has been filed for grant of bail. Last application was rejected by order dated 19.06.2017 passed in M.Cr.C. No. 3179/2017.

(3.) The applicant has been arrested on 16.02.2017 in connection with Crime No.05/2017 registered at Police Station Crime Branch Distt. Gwalior for offence under Sections 420, 167, 468, 120-B of IPC.