VIRENDRA SINGH GAUD Vs. STATE OF M. P.

JUDGEMENT

(1.) This fourth application under Sec. 439 of Cr.P.C. has been filed for grant of bail. Previous application was dismissed by order dtd. 7/12/2021 passed in M.Cr.C. No.57404/2021.

(2.) The applicant has been arrested on 3/2/2021 in connection with Crime No.101/2018 registered at Police Station Dabra Distt. Gwalior for offence under Ss. 420, 465, 466, 468 and 120-B of IPC.

(3.) The first bail application of the applicant has already been dismissed on merits by order dtd. 1/4/2021 passed in M.Cr.C. No. 11166/2021. Second application was also dismissed on merits by order dtd. 3/9/2021 passed in M.Cr.C. No.40958/2021. The third application was dismissed as withdrawn after arguing the mater at length by order dtd. 7/12/2021 passed in M.Cr.C. No.57404/2021.