BHARAT MISHRA Vs. STATE OF M.P.

JUDGEMENT

(1.) This order will govern the disposal of the application filed under Section 439 of the code of Criminal Procedure for grant of bail to applicant in Crime No.15/2013 registered by the STF, Bhopal re-registered by the CBI as RC 2172015 S 0018 for the offences committed under Sections 409, 201, 420, 467, 468, 471 and 120B IPC, Sections 65 and 66 of the IT Act, Sections 3(gha)1, 2/4 of the M.P. Manyata Prapt Pariksha Adhiniyam, 1937 and Section 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988.

(2.) Initially the applicant was arrested in Crime No. 14/2013 by the STF on 8.7.2014. He is said to have been arrested in Crime No. 15/2013 on 6.1.2015.

(3.) The application for grant of bail was made by the applicant before the Trial Court, which application was rejected. Therefore, he has visited this Court by filing application for grant of bail. While considering the application vide order dated 28.8.2015 this Court granted liberty to the applicant to revive his prayer before the trial court for grant of bail in concerned crime, by way of fresh application, which application was to be considered on its own merits in accordance to law. All the questions in that behalf were left open. Now since the application made afresh before the trial court has been rejected by impugned order, the present M.Cr.C. in the aforesaid crime case has been filed.