Madhya Pradesh High Court
Vinay @ Varun vs The State Of Madhya Pradesh on 1 May, 2018
THE HIGH COURT OF MADHYA PRADESH
M.Cr.C. No. 14348/2018
(Vinay @ Varun Vs. State of M.P.)
Indore dated :01/05/2018
Shri Bhaskar Agrawal, learned counsel for the applicant.
Shri Vishal Sanothiya, learned Govt. Advocate for the respondent/State.
Heard. Case diary perused.
This is repeat (third) application under Section 439, Cr.P.C. in connection with Crime No. 327/2016 registered at Police-Station-Malharganj, District- Indore, for the offence punishable under Sections 419, 420, 467, 468, 471 and 120(B) of the IPC.
According to the prosecution story, the present applicant alongwith co- accused Pankaj Sharma and Aadit Bafna executed three different sale deeds to three persons of plot bearing survey No. 2/4, situated at North Raj Mohalla, Indore. Some other persons were presented as owners of the plot.
I have heard learned counsel for the applicant at length. First application of the applicant was dismissed on merits by this Court, vide order dated 16/03/2017 passed in M.Cr.C. No. 2240/2017; whereas second application of the applicant was also dismissed, vide order dated 30/06/2017 passed in M.Cr.C. No. 4658/2017.
After dismissal of the earlier two applications, there appears to be no change in circumstances. The arguments advanced by the learned counsel for the applicant regarding his innocency has already been considered by this Court on 16/03/2017 and after that there is no change in circustances is found, therefore, in the considered opinion of this Court, no case is made out for grant of bail to the applicant. Accordingly, this repeat bail application is dismissed.
(S.K. Awasthi)
skt Judge
Digitally signed by Santosh Kumar
Tiwari
Date: 2018.05.01 18:35:18 +05'30'