RAMESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is repeat application under Sec. 439 of the Cr.P.C. filed on behalf of the applicant in connection with Crime No. 642/2021 registered at Police Station Bagli, Distt. Dewas (M.P.) under Ss. 363, 450, 342, 376(3) of IPC, Sec.3/4 of POCSO Act.

(2.) The earlier bail application was dismissed as withdrawn with liberty to renew the prayer after recording of the statement of the prosecutrix and other relevant witnesses.

(3.) Counsel for applicant submits that the statement of the prosecutrix and the witnesses have been recorded.