VIJAY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is repeat second application filed under Sec. 439 of Cr.P.C. for grant of bail to the applicant, in connection with FIR/Crime No.15/2023, Date:-(Not mentioned) registered at P.S.- M.G. Road, District-Indore (M.P.) for commission of offence punishable under Ss. 420, 467, 468 and 471 of the IPC.

(2.) First bail application of the applicant was dismissed as withdrawn vide order dtd. 5/7/2023 passed in M.Cr.C. No.24119/2023.

(3.) Prosecution story in brief is that applicant had forged Bhu Adhikar aur Rin Pustika and Adhar card in the name of Vijay S/o Bharat Singh and on 12/1/2023 he produce himself in the concerning court as Vijay for surety. The offence was lodged on the basis of written complaint filed by Jitendra Singh, Criminal Reader of JMFC, Indore.