VINAY KUMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard, perused the case-diary.

(2.) Applicant is implicated in crime No.343/2004 registered at Police Station Khandwa, under Section 120-B, 419, 420, 467 and 468 of IPC. He is in custody since 21/02/2018.

(3.) Learned Senior counsel for the applicant has submitted that earlier bailable warrant was issued and on furnishing the relevant documents by the applicant, he was released on bail. Later on the matter was transferred to Central Bureau of Investigation and after filing of charge-sheet by C.B.I., arrest warrant has been issued and the applicant has been arrested and he is in custody since 21/02/2018. Learned Senior Counsel has submitted that at present the applicant has completed four months of judicial custody and earlier he was granted bail by learned trial Court. Looking to the facts and circumstances of the case, counsel prays for grant of bail to the applicant.