KULDEEP PAWAIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the rival parties are heard.

(2.) This is third repeat bail application u/S.439 of the Cr.P.C. filed by the applicant for grant of bail after rejection of earlier one without being dismissed on merits as withdrawn vide order dated 22/07/2019 passed in M.Cr.C.No.22685/2019.

(3.) The applicant has been arrested on 15/04/2019 by Police Station-Jhansi Road, District-Gwalior in connection with Crime No.175/2009, registered in relation to the offence punishable u/Ss.419, 420, 467, 468, 471 of IPC and u/Ss.3/4 of the Examination Act.