VISHAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary / challan papers. This is the applicant's repeat (second) application under Sec. 439 of Criminal Procedure Code, 1973, as he / she is arrested in connection with Crime No.937/2020 registered at Police Station Banganga, District Indore (MP) for offence punishable under Ss. 392 of Indian Penal Code, 1860. His earlier bail application, Miscellaneous Criminal Case No.9967/2021 was already allowed by this Court on 23/4/2021.

(2.) The applicant is in custody since 14/2/2022.

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