MANOJ CHATURVEDI Vs. STATE OF M.P.

JUDGEMENT

(1.) This fifth application under Sec. 439 of Cr.P.C. has been filed for grant of bail. Fourth application was dismissed on 4/1/2022 passed in M.Cr.C. No.61653/2021.

(2.) The applicant has been arrested on 17/1/2021 in connection with Crime No.447/2020 registered at Police Station Jhansi Road, Distt. Gwalior for offence under Ss. 376, 371, 323, 506, 363, 34 of IPC and Sec. 3/4 of POCSO Act.

(3.) This repeat application has been filed under Sec. 439 of Cr.P.C. for grant of bail mainly on the ground that subsequent to the rejection of fourth bail application of the applicant on 4/1/2022, co-accused Ramesh Chandra Chaturvedi has been granted bail by this Court by order dt.28/1/2022 passed in M.Cr.C. No.2910/2022 and the case of the applicant is identical to that of co-accused Ramesh Chandra Chaturvedi.