KALLU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This first application under Sec. 439 of Cr.P.C. has been filed for grant of bail.

(2.) The applicant has been arrested on 08/06/2021 in connection with Crime No.63/2021 registered at Police Station Goraghat, District Datia for offence under Ss. 376-D, 450 and 506 of IPC.

(3.) It is submitted by the counsel for the applicant that the prosecutrix has turned hostile and in the DNA test report, the DNA profile of the applicant has not been found in any of the incriminating articles. This Court by order dtd. 21/04/2022 passed in MCRC No.19633/2022, order dtd. 19/04/2022 passed in MCRC No.18838/2022 and order dtd. 11/04/2022 passed in MCRC No.14048/2022 has already been granted bail to co-accused Kishan Baghel, Neeraj Kevat and Mukul respectively. The Trial is likely to take sufficiently long time and there is no possibility of their absconding or tampering with the prosecution case.