SHEEBA KHAN Vs. STATE

JUDGEMENT

(1.) ARGUMENTS heard.

(2.) THIS is the fourth application for grant of bail. The first and the second applications, registered as M. Cr. C. Nos. 3763/2007 and 4583/2007 were rejected on merits; for the reasons recorded in the orders-dated 14-5-2007 and 5-7-2007 respectively whereas the third one (M. Cr. C. No. 10691 /2007) was dismissed on 13-5-2008 as withdrawn,with liberty to file afresh in the light of subsequent events.

(3.) AFTER being arrested in connection with crime No. 122/2007 registered at P. S. Shahjahanabad Distt. Bhopal, in respect of the offences punishable under Sections 381, 420, 467, 468 and 471 read with S. 34 of the IPC, the applicant is injudicial custody since 7-4-2007. The corresponding trial is pending as R. T. No. 6157/2007 in the Court of Shri Anil Kumar Singh, ACJM, Bhopal.