JITENDRA Vs. STATE OF M.P.

JUDGEMENT

(1.) This second application under Sec. 439 of Cr.P.C. has been filed for grant of bail. The first bail application was dismissed by order dtd. 5/8/2021 passed in M.Cr.C.No.37187/2021.

(2.) The applicant has been arrested on 25/6/2021 in connection with Crime No.62/2021 registered at Police Station Ghatigaon, District Gwalior for offence under Sec. 376-D of IPC.

(3.) It is submitted by the counsel for the applicant that after the rejection of the first bail application, the police has concluded the investigation and has filed the charge sheet.