Mahesh Chandra Sharma, J. - (1.) This IInd bail application has been filed under Section 439 Cr.PC.
(2.) Brief facts of the case are as under: "FIR No. 178/2014 was lodged at Police Station, Shastri Nagar, Jaipur for the offences under Section 420, 467, 468, 471 IPC. Thereafter, the investigation was commenced. During the course of investigation, the petitioner was arrested. He moved the bail application before the Court below, but the same was dismissed vide order dated 12.8.2014 with the following observations: ...[VERNACULAR TEXT OMITTED]...
(3.) Thereafter he moved the bail application no. 9017/2014 before this Court, but the same was also dismissed vide order dated 27.8.2014 giving liberty to the petitioner to file a fresh ball application before the trial court after submitting the challan by the police. Thereafter the petitioner moved a fresh ball application before the Court below, but the same has been dismissed vide order dated 7.11.2014 with the following observations: ...[VERNACULAR TEXT OMITTED]...;