AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 139 wordsGurpal Singh Ahluwalia, J
Case diary is available.
This is fifth application filed under Section 439 of Cr.P.C. for grant of bail. The fourth application was dismissed by order dated 17.01.2022 passed in M.Cr.C. No.2669/2022.
The applicant has been arrested on 24.08.2020 in connection with Crime No.233/2017 registered at Police Station Gormi Distt. Bhind for offence under Sections 420, 406, 409, 467, 468, 471, 34 of IPC, Section 6(1) of Madhya Pradesh Nikshepakon Ke Hiton Ka Sanrankshan Adhiniyam, 2000 and Section 4 of Prize Chits and Money Circulation Schemes (Banning) Act, 1978.
This repeat application has been filed for grant of bail. The SLP (Crl.) No.2408/2022 filed by the applicant has already been dismissed by the Supreme Court by order dated 11.07.2022.
Accordingly, no case is made out for grant of bail.
The application fails and is hereby dismissed.