VAIDHRAJ DHURVE @ BAIJU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No. 9228/2020 filed for exemption from filing certified copy of the impugned order dated 13/08/2020.

(2.) Photocopy of the certified copy has been filed, therefore, the application is allowed and exemption is granted.

(3.) Also heard on the application which has been filed under Section 439 of Cr.P.C. on 18.08.2020 for grant of bail on behalf of applicant Vaidhraj Dhurve @ Baiju who is confined in custody since 16/07/2020 in connection with Crime No. 42/2020 registered at Police Station Mahuljhir, District Chhindwara for offences punishable under Sections 363, 376 (1), 376 (2)(n), 376 (2)J of I.P.C. and 5 and 6 of P.O.C.S.O. Act.