CHENNA BOYANNA KRISHNA YADAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) The challenge in this appeal is to Order dated 19.9.2005 passed by a learned Single Judge of the High Court of Judicature at Bombay, rejecting the second bail application preferred by the appellant under Section 439 of the Code of Criminal Procedure, 1973 (for short the Code).

(3.) The appellant is an Advocate by profession. In the year 1994 he was elected as a Member of the Legislative Assembly of the State of Andhra Pradesh. Till the year 1998 he was a Minister in the Andhra Pradesh Government. In the year 1999 he was again elected as a Member of the Legislative Assembly. Between the period from October, 1999 to November, 2001 he was again a Minister holding various portfolios.