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Judgment
6 paragraphs · 139 wordsGurpal Singh Ahluwalia, J
This is second application filed under Section 439 of Cr.P.C. for grant of bail. The first application was dismissed as withdrawn by order dated 18.07.2022 passed in M.Cr.C. No.28713/2022.
The applicant has been arrested on 13.05.2022 in connection with Crime No.480/2015 registered at Police Station Gwalior, District Gwalior for offence under Sections 420, 467, 468, 471 of IPC, Sections 45 IA, 45S/58-B (5-A) of RBI Act and Section 3/6 of the Madhya Pradesh Nikshepakon Ke Hiton Ka Sanrakshan Adhiniyam and Sections 4, 5 and 6 of Prize Chits and Money Circulation Scheme (Banning) Act.
This is second repeat application for grant of bail.
None appears for the applicant even in the second round. It appears that the applicant has lost his interest in prosecuting this application.
Accordingly, the application is dismissed for want of prosecution.