HARISH GOME Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This order disposes of application filed under Section 439 of Code of Criminal Procedure, 1973 presented by applicant-Harish Gome.

(2.) Submissions have been heard on the last date i.e. on 14.05.2020 . This Court had directed that the order shall be passed only after perusing the copy of charge-sheet. Copy of charge-sheet was made available by the learned counsel for the applicant and now the order is being passed.

(3.) This application has been filed in respect of Crime No.145/2020 registered at Police-Station-Banganga, District- Indore for the offence punishable under Sections 420 , 467 , 468 , 471 and 406 of Indian Penal Code, 1860.