ARUN RAGHUVANSHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case-diary.

(2.) This is the second bail application filed by the applicant under Sec. 439 of Criminal Procedure Code, 1973, as he/she is implicated in connection with Crime No.75/2019 registered at Police Station Sagaur, District Dhar (MP) for offence punishable under Sec. 34(2) of M.P. Excise Act; Sec. 420, 467, 468 and 471 of IPC and Sec. 39 and 192(1) of Motor Vehicles Act, 1988. Applicant is in jail since 17/12/2023.

(3.) His first bail application M.Cr.C. No.6677 of 2022 was allowed by this Court vide order dtd. 8/2/2022.