BRAJESH PATEL Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard with the aid of case diary.

(2.) This is Eighth application of the applicant Brajesh Patel filed under section 439 Cr.P.C., 1973 for grant of bail in connection with Crime No.08/2014 registered at Police Station CID Bhopal, for the offence punishable under Sections 420, 120-B of IPC and Section 66-A and 66-D of I.T. Act.

(3.) First bail application of the applicant was dismissed as withdrawn by coordinate Bench of this Court vide order dated 13.01.2015 in M.Cr.C.No. 9827/2014, second bail application was dismissed on merits by coordinate Bench vide order dated 22.06.2015 in M.Cr.C. No. 2678/2015, third bail application was also dismissed as withdrawn by order dated 12.02.2016 in M.Cr.C. 21443/2015, The fourth application was also dismissed after considering merits by order dated 20.06.2016 passed in M.Cr.C. 8280/2016, the fifth bail application was also dismissed by the coordinate bench vide order dated 14.02.2017 in M.Cr.C. 22276/2016, the sixth bail application was dismissed on merits vide order dated 10.11.2017 in M.Cr.C. No. 12419/2017 and seventh bail application was also dismissed by coordinate Bench vide order dated 05.01.2018 in M.Cr.C. No. 26206/2017.