ASHISH GUPTA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard through Video Conferencing.

(2.) This is fourth bail application under Section 439 of Cr.P.C. for grant of bail. Applicant Ashish Gupta was arrested on 25/07/2018 in connection with Crime No.150/2016 registered at Police Station Kotwali, Distt. Sehore (M.P.) for the offences punishable under Sections 409 and 420 of the IPC and Section 6 of the Madhya Pradesh Nikshepakon ke Hiton ka Sanrakshan Adhiniyam, 2000.

(3.) The first, second and third bail applications filed by the applicant have been dismissed on merits by this Court vide orders dated 26/11/2018, 30/01/2020 and 19.08.2020 passed in M.Cr.C.Nos.36118/2018, 23918/2019 and 23793/2020.