GYANENDRA TRIPATHI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard through Video Conferencing.

(2.) This is the fourth application under Section 439 of the Cr.P.C. for grant of bail. Applicant Dr. Gyanendra Tripathi was arrested on 17/03/2019 in connection with Crime No.107/2015 registered at Police Station Kohefiza, District Bhopal for the offences punishable under Sections 419, 420, 467, 468, 471, 120B of the IPC and Section 3/4 of the M.P. Recognized Examination Act, 1937.

(3.) The earlier bail applications filed by the applicant were dismissed on merit by the coordinate Division Bench of this Court vide orders dated 22/11/2019, 27/09/2019 and 17/07/2019 passed in M.Cr.C.Nos.48529/2019, 37493/2019 and 15248/2019 respectively.