ABHISHEK Vs. STATE OF MP

JUDGEMENT

(1.) Heard. Perused the case diary.

(2.) This is third application under Section 439 of Cr.P.C. for grant of bail. Applicant Abhishek S/o Harish Diwan is implicated in Crime No.109/2019 registered at Police Station Cyber Cell, District Indore for the offence punishable under Sections 419, 420, 120-B and 34 of IPC along with Sections 66- C and 66-D of the IT Act and he is in custody since 03.09.2019.

(3.) His first bail application was dismissed by this Court vide order dated 18.12.2019 passed in MCRC No.49394/2019. However, vide order dated 25.06.2020 passed in MCRC No.15535/2020, looking to the Covid-19 Pandemic situation, temporary bail of 60 days was granted to him.