PRAMOD BARSINGHE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard.

(2.) This is a repeat (third) application under Section 439 of Criminal Procedure Code, 1973 for grant of bail filed on behalf of applicant Pramod Barsinghe s/o D.V. Barsinghe, who is implicated in connection with Crime No.317/2016 registered at Police Station Bhawarkuwa, Indore District Indore (MP) for offence punishable under Sections 420 and 406 of the Indian Penal Code, 1860.

(3.) The applicant is in custody since 20.05.2016. His first application (Miscellaneous Criminal Case No.11603/2016) was disposed of vide order dated 06.12.2016 with direction that if the applicant is ready to resolve the matter, he should have clarified the aforesaid facts and also mention that whether he is ready to furnish the bank guarantee to fulfill the undertaking. Order dated 06.12.2016 passed in Miscellaneous Criminal Case No.11603/2016 reads, as under: