DILIP Vs. STATE OF M.P

JUDGEMENT

(1.) This is second bail application filed by the applicant - Dilip S/o Ganpat Bhilala under Sec. 439 of Code of Criminal Procedure, 1973 for grant of bail in connection with Crime No.537/2021 registered at Police-Station - Gandhwani, District - Dhar (MP) for the offence punishable under Ss. 363, 366, 366-A, 376, 376 (2)(n), 376(2)(k), 376(2)(i), 376(3), 344, 506 of Indian Penal Code, 1860 along with Sec. 3/4 and 5(I)/6 of POCSO Act, 2012.

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 The earlier bail application was dismissed as withdrawn with liberty to renew the prayer after recording the statement of prosecutrix.

(3.) Counsel for the applicant submits that statement of prosecutrix has been recorded and she has not supported the case of prosecution and further she has stated that she is major. The applicant is in jail since 20/10/2021 and the conclusion of trial would take considerably long time. Hence prays for release of the applicant on bail.