MANKUNWAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Lawyers are abstaining from work.

(2.) This is third application filed under Sec. 439 of the Code of Criminal Procedure, 1973 (for brevity "Cr.P.C") for grant of bail to the applicant, who is in custody since 17/3/2022 in connection with Crime No.106/2021 registered at Police Station Alipura, District Chhatarpur for the offence punishable under Ss. 498A, 324, 34, 307 of the Indian Penal Code, 1860 (for short "I.P.C") and Sec. 3/4 of the Dowry Prohibition Act, 1961.

(3.) The first bail application (M.Cr.C No.18388/2022) was dismissed as withdrawn vide order dtd. 25/4/2022 whereas the second bail application (M.Cr.C No.33312/2022) was also dismissed as withdrawn vide order dtd. 25/7/2022 with certain observations. Thereafter, victim Pooja was examined on 15/9/2022. Besides, the victim, her father Santosh Adiwasi too has been examined.