SHADIK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second bail application u/S. 439 Cr.P.C. filed by the applicant for grant of bail. First bail application was dismissed on merits vide order dated 31.07.2019.

(2.) The applicant has been arrested on 09.07.2019 by Police Station Bargawa, District Sheopur (M.P.) in connection with Crime No. 30/2014 registered in relation to the offences punishable u/Ss. 420 and 409 of IPC.

(3.) It is alleged by learned counsel for the applicant that name of father of the applicant has wrongly been mentioned by the Police in his arrest memo. In support of his contention, he has filed a photocopy of Voter I.D. card, wherein, father name of the applicant is mentioned.