ARJUN SAHU Vs. STATE OF MP

JUDGEMENT

(1.) Heard.

(2.) This petition is directed under Section 439 of Cr. P.C. on behalf of the applicant/accused to release him on bail. His first application was dismissed on merits vide order dated 5.2.2008 in M.Cr.C No.8989/07, with liberty to revive the prayer at subsequent stage after examination of three material witnesses while the second application was dismissed as withdrawn vide order dated 1.5.2008 in M. Cr. C. No.3345/08 and the third application was dismissed vide order dated 31.7.2008 with a direction to revive the prayer only after examining the witnesses as directed vide order dated 5.2.2008. Accordingly, this petition is preferred under the liberty extended by the earlier order.

(3.) The applicant has been arrested in connection with Crime No.783/06, registered for the offence under Section 420,467,468 and 471 r/w Section 120-B of IPC at Police Station Garha and as per averments of the petition he is in custody since 30.3.2007.