JITENDRA Vs. THE STATE OF M.P.

JUDGEMENT

(1.) Heard. Case diary perused.

(2.) This is repeat application under Section 439 of Cr.P.C. The applicant - Jitendra has been arrested in Crime No.321/2016 registered at Police Station, Nagda, District Ujjain, for the offence punishable under Section 420 , 467 , 468 , 471 of IPC.

(3.) The first and second applications of the applicant is dismissed as withdrawn vide orders dated 17/11/2017 (M.Cr.C. No.8067/2017) and 1/02/2017(M.Cr.C. No.487/2017).