LAWS(MPH)-2021-12-90

MADAN Vs. STATE OF M.P.

Decided On December 22, 2021
MADAN Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) They are heard. Perused the case diary / challan papers.

(2.) This is the third application under Sec. 439 of Criminal Procedure Code, 1973, as the applicant is implicated in connection with Crime No.208/2021 registered at Police Station Badnawar, District Dhar (MP) for offence punishable under Ss. 376, 376(2)(k) and 506-II of IPC.

(3.) His earlier bail application was dismissed as withdrawn vide order dtd. 2/12/2021 passed in MCRC No.51805/2021 with the liberty to renew the prayer after the prosecutrix is examined in the Trial Court.