SUNIL DUTT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second application filed under Sec. 439 of Cr.P.C. for grant of bail. The first application was dismissed as withdrawn by order dtd. 18/7/2022 passed in M.Cr.C. No.28713/2022.

(2.) The applicant has been arrested on 13/5/2022 in connection with Crime No.480/2015 registered at Police Station Gwalior, District Gwalior for offence under Ss. 420, 467, 468, 471 of IPC, Ss. 45 IA, 45S/58-B (5-A) of RBI Act and Sec. 3/6 of the Madhya Pradesh Nikshepakon Ke Hiton Ka Sanrakshan Adhiniyam and Ss. 4, 5 and 6 of Prize Chits and Money Circulation Scheme (Banning) Act.

(3.) This is second repeat application for grant of bail.