VIKRAMSINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary / challan papers.

(2.) This is the fifth bail application filed by the applicant under Sec. 439 of Criminal Procedure Code, 1973, as he / she is implicated in connection with Crime No.445/2021 registered at Police Station Kishanganj, District Indore (MP) for offence punishable under Ss. 420, 467, 468, 471 and 120-B of Indian Penal Code, 1860 and Ss. 34(2) and 49-A of M.P. Excise Act. The applicant is in custody since 3/7/2021.

(3.) His earlier bail applications have already been dismissed on merits.