KALLU 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 The first application was dismissed as withdrawn by order dtd. 7/5/2021 passed in M.Cr.C.No.19834/2021.

(2.) The applicant has been arrested on 21/1/2021 in connection with Crime No.42/2021 registered at Police Station Kailaras, District Morena for offence under Sec. 476-D of IPC.

(3.) In compliance of order dtd. 29/9/2021, the DNA test report has been received according to which the DNA profile has been found in the clothes of the prosecutrix.