VIKRAM SEN Vs. STATE OF MP

JUDGEMENT

(1.) This is the second repeat bail application under section 439 Cr.P.C., on behalf of the applicant, Vikram Sen. Earlier application, Mis. Cr. Case No.17421/2017 was dismissed on 09/11/2017 rejecting the bail on merits. The applicant is in jail since 08/07/2017 in connection with crime No.06/2017 for the offence punishable under sections 417, 419, 420, 465, 467, 468, 471, 500, 120B, 228, 201, 469 IPC and section 66 of the I.T.Act 2000, registered at Police Station Crime Branch, Indore.

(2.) Investigation is complete and challan has been filed.

(3.) As per prosecution case, the applicant (main accused) in connivance with the co-accused had sent objectionable messages by mobile No.8269704067. Accordingly, case has been registered.