PRAHLAD SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Therefore, the matter is heard finally on the basis of documents available on record as well as impugned order passed by Court below.

(2.) The applicant- Prahlad Sharma has filed this third application u/S.439 Cr.P.C for grant of bail.

(3.) Applicant has been arrested on 17/7/2021 by Police Station Mehgaon, District Bhind(M.P.) in connection with Crime No.308/2019 registered for offence under Ss. 420, 467 and 468 of the IPC.