RAMVARAN Vs. STATE OF M.P.

JUDGEMENT

(1.) This is seventh application filed under Section 439 of Cr.P.C. for grant of bail.

(2.) The applicant has been arrested on 18/12/2019 in connection with Crime No.110/2015 registered by Police Station Panihar, District Gwalior for offence under Section 395 of IPC and Section 11/13 of the MPDVPK, Act.

(3.) It is submitted by the counsel for the applicant that earlier the applicant was granted bail by order dated 22/11/2017 passed in M.Cr.C. No.21439/2017, however, he could not appear before the trial court on 9/8/2019 and because of his non-appearance, some witnesses could not be examined. It is submitted that now the witnesses who were present on 9/8/2019 have been examined and they have supported the prosecution case, therefore, it is clear that the absence of the applicant was not with an intention to delay the proceedings or to win over the witnesses.