DEEPAK KUSHWAH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard learned counsel for the rival parties.

(2.) This is the fourth application u/S.439 Cr.P.C filed by the applicant for grant of bail. First three bail applications were dismissed as withdrawn vide order dtd. 30/5/2022, 21/6/2022 and 22/8/2022 passed in M.Cr.C. Nos.25074/2022, 29571/2022, 39781/2022 respectively.

(3.) The applicant was arrested on 12/2/2022 in connection with Crime No.11/2022 by Police Station- Devgarh, District- Morena (MP) for the offence punishable under Ss. 363, 376 of IPC and 5/6 of POCSO Act.