- (1.) Leave granted.
(2.) Rejection of third bail application by the High Court of Madhya Pradesh, Indore Bench has prompted the appellant to approach this Court. He has been in custody since 5th January, 2019 in connection with Crime No. 210/2012 registered at Police Station Chhatripura, Indore for offences punishable under Sections 420, 177, 181, 193, 200 and 120B of Indian Penal Code (for short, 'IPC').
(3.) Briefly stated, the facts are as follows:;