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Judgment
8 paragraphs · 123 wordsHeard.
This is the second bail application filed under Section 439 of the Cr.P.C. for grant of regular bail to the applicant, who has been arrested in
connection with Crime No. 356/2015 registered at Police Station Urga, District Korba (C.G.) for the offence punishable under Sections 420, 467, 468,
471, 120-B, 201, 34 of the Indian Penal Code.
The applicant's first bail application was dismissed by order of this Court dated 17.03.2016 passed in M.Cr.C. No. 1651/2016.
After hearing learned counsel for the parties, I do not find any new good ground or any change in the circumstances of the case to entertain this
second bail application. Consequently, the second bail application is rejected.
Certified copy, as per rules.