SUNIL KUMAR SHARMA Vs. STATE OF M P

JUDGEMENT

(1.) Heard on this repeat second post arrest bail application for grant of bail under Section 439 of the Code of the Criminal Procedure filed on behalf of the applicant.

(2.) The applicant is in jail in connection with Crime No.368/2020 registered at Police Station Maihar, District Satna (M.P.) for commission of offence punishable under Sections 417, 376(2)(n) of the Indian Penal Code and Section 5/6 of the POCSO Act.

(3.) The first application for the same relief was dismissed on merits by order dated 31.07.2020 passed by this Court in M.Cr.C.No.22873/2020.