SUNIL MAHAJAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second bail application filed under Sec. 439 of Cr.P.C. on behalf of applicant, who is in jail since 26/3/2022 in connection with Crime No.976/2021, registered at Police Station Khaknar, District Burhanpur (M.P.) for the offence punishable under Ss. 409, 420/34 of Indian Penal Code.

(2.) Learned counsel appearing for the applicant submitted that this is second bail application. Earlier bail application was dismissed as withdrawn with liberty to petitioner to file repeat application after filing of the charge sheet.

(3.) Learned counsel for the applicant submitted that applicant is innocent. He has not committed any defalcation. He was only a clerk and maintaining the registers. There may be irregularities in maintaining register but no defalcation has been done. Co-accused persons have already been enlarged on bail. In these circumstances, counsel for the applicant prays for bail.