SANJANA DULANI Vs. STATE OF MADHYA PRADEH

JUDGEMENT

(1.) The applicant has filed this second bail application under section 439 of the Cr.P.C. for grant of bail. Earlier first bail application was dismissed as withdrawn vide order dated 06/09/2019 passed in M.Cr.C. No. 33692/2019.

(2.) The applicant has been arrested by Police Station Hazira District Gwalior (M.P.) in connection with Crime No. 575/2018 registered in relation to the offence punishable under sections 420, 467, 468, 471 and 34 of the IPC.

(3.) Allegation against the applicant and other co-accused in short is that they collected money from the various persons under the grab of promising the employment in Government Institution.