HARIOM Vs. STATE OF M.P.

JUDGEMENT

(1.) This third application under Sec. 439 of Cr.P.C. has been filed for grant of bail. Previous application was dismissed by order dtd. 3/4/2021 passed in M.Cr.C. No. 20073/2021.

(2.) The applicant has been arrested on 13/1/2021 in connection with Crime No.721/2020 registered by Police Station Dehat Kotwali Distt. Bhind for offence punishable under Ss. 363, 366, 376 of IPC and under Sec. 5/6 of POCSO Act.

(3.) It is fairly conceded by the Counsel for the applicant that the prosecutrix has been examined and she has supported the prosecution case.