RAJ Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second application filed under Sec. 439 of the Code of Criminal Procedure, 1973 (for brevity "Cr.P.C") for grant of bail to the applicant-Raj alias Kaluram, S/o Devisingh Parasiyaravanshi, who is in custody since 22/02/2022 in connection with Crime No.44/2015 registered at Police Station Parasiya, District Chhindwara for the offence punishable under Ss. 363, 366, 377 of the Indian Penal Code 1860 (for brevity "I.P.C") and also under Sec. 4/6, POCSO.

(2.) Applicant is aggrieved of order dtd. 23/02/2022 passed by learned Special Judge (PACSO Act), Chhindwara refusing to accept bail furnished by the applicant.

(3.) Learned counsel for the applicant submits that earlier a Coordinate Bench of Justice S.K. Gangele had enlarged the applicant on bail vide order dtd. 13/05/2016 passed in M.Cr.C. No.8054/2016. Applicant is working at Bangalore, therefore, due to lack of communication between him and his counsel, he could not appear before the trial Court. Hence, prayer is made to enlarge the applicant on bail.