ROHIT @ KAKKU DIXIT Vs. STATE

JUDGEMENT

(1.) Heard on this second application for bail under Section 439 of the Code of Criminal Procedure filed on behalf of petitioner Rohit @ Kakku Dixit in Crime No.306/2017 registered by Police Station City Kotwali, District Chhatarpur under Sections 420, 467, 468, 471, 120-B read with Section 34 of the Indian Penal Code.

(2.) His first application for the same relief had been dismissed by this Court by order dated 01.03.2018 passed in M.Cr.C.No.8281/2018 as withdrawn with liberty to renew the prayer at a later stage of the trial.

(3.) By way of change in circumstances for this second application for bail, learned senior counsel for the petitioner submits that the petitioner is prepared to deposit the amount allegedly extracted by him.