PADAM SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the second bail application under Sec. 439 Cr.P.C. filed on behalf of the applicant. The applicant is in custody since 3/6/2021 in connection with Crime No.231/2021 registered at P.S. Khilchipur, District Rajgarh for the offence punishable under Ss. 417, 420, 467, 468, 475/34 o f IPC and Sec. 3/7 of Essential Commodities Act, Sec. 19(c)(II) of Fertilizer Control Order, 1985. His first application was dismissed as withdrawn with liberty to revive after two months vide order dtd. 20/7/2021 in M.Cr.C.No.33417/2021.