CHAINSINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard and perused the case diary.

(2.) This is the applicant's second bail application filed under Sec. 439 of Cr.P.C. The applicant is implicated in connection with Crime No.74/2019 registered at Police Station- Thandla, District-Jhabua (MP) for offence punishable under Sec. 392 of I.P.C. The applicant is in custody since 17/2/2020.

(3.) It is also observed that if the applicant is found to be involved in any of the criminal activities, after his / her release on bail, then the present bail order shall stand cancelled without further reference to this Court; and the State / prosecution will be free to arrest the accused in the present case also.