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Judgment
9 paragraphs · 141 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. 40/2015 registered at Police Station Basantpur, District Rajnandgaon (C.G.), for the offence punishable under Sections 406
and 408 of the Indian Penal Code.
The applicant's first bail application was dismissed on merits by order of this Court dated 31.07.2015 passed in M.Cr.C. No. 3225/2015.
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. However, the trial Court is directed to expedite the trial and conclude the
proceedings within the shortest possible time.
Certified copy, as per rules.