CHANDRA PRAKASH Vs. STATE OF MP

JUDGEMENT

(1.) CASE Diary is perused. Learned counsel for the rival parties are heard.

(2.) THE applicant has filed third first application u/s 439, Cr.P.C. for grant of bail. The applicant has been arrested by Police Station Kotwali, District Datia in connection with Crime No. 72/2011 registered in relation to the offences punishable u/S. 420 IPC.

(3.) THIS is the third bail application under Section 438 of Cr.P.C. after the rejection of the first bail on 20.4.2012 passed in M.Cr.C. No. 1982/2011 which was dismissed as withdrawn after hearing arguments of the learned counsel for the applicant for some time and after extending liberty to surrender and to move before the Court for regular bail and the second one having been dismissed as withdrawn on 06.02.2012 without hearing on merits.