VISHNU UPADHYAYA Vs. STATE OF M.P.

JUDGEMENT

(1.) Shri Avinash Kumar Khare, Advocate for the applicant.

(2.) Shri Manu Maheshwari, Panel Lawyer for the respondent/State.

(3.) Heard through video conference. This is the fourth repeat application under Section 439 of Cr.P.C., for grant of bail filed on behalf of the applicant. The applicant is in custody since 08/04/2019 in connection with crime No.20/2019 registered at Police Station Bhanpura, District Mandsaur for the offence punishable under sections 420 , 409 , 467 , 468 and 471 IPC. His first application was dismissed as withdrawn on 01/05/2019 in Mis. Cr. Case No.17783/2019. The second application was dismissed as withdrawn on 23/07/2019 in Mis. Cr. Case No.25934/2019. The third application was dismissed as withdrawn on 27/01/2020 in Mis. Cr. Case No.38727/2019 with liberty to revive after six weeks.