LALLU KUSHWAH @ RAJNESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is 12th application filed under Sec. 439 of Cr.P.C. for grant of bail. The eleventh application was dismissed by order dated 09/11/2021 passed in M.Cr.C. No.51110/2021.

(2.) The applicant has been arrested on 08/01/2018 in connection with Crime No.17/2018 registered at Police Station Mau, District Bhind for offence under Sections 376(D), 120(B) and 506 of IPC and Sections 67, 67(A) and 67(B) of I.T. Act.

(3.) This application has been filed for grant of temporary bail in the wake of COVID-19 pandemic.