ANAND MISHRA Vs. STATE OF M.P.

JUDGEMENT

(1.) The matter is heard through video conferencing.

(2.) This is second bail application filed on behalf of the applicant under Section 439 of the Cr.P.C. The first bail application was dismissed vide order dated 27.08.2019 and liberty to file afresh after recording the statement of aggrieved person was granted.

(3.) The applicant-accused is in custody since 02.05.2019 in connection with Crime No.324/2019, registered at Police Station Bag Sewania Bhopal (MP), for the offence punishable under Sections 420 , 467 , 468 and 471 of the IPC.