PAWAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard with the aid of case diary.

(2.) This is second application filed under Section 439 of the Cr.P.C. for grant of bail. Applicant Pawan was arrested on 11.10.2019 in connection with Crime No.262/2019 registered at Police Station Mundi District Khandwa for the offence punishable under Sections 363 , 366 , 376 of IPC and Section3/4 of POCSO Act.

(3.) Earlier bail application filed by the applicant was dismissed as withdrawn by this Court vide order dated 22.01.2020 passed in M.Cr.C. No.46219/2019.