BHANWARSINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second application under Sec. 439 of the Cr.P.C. filed on behalf of the applicant in connection with Crime No.88/2021 registered at Police Station - Bagli, district Dewas (M.P.) under Ss. 376(2)(a)(b), 376(2)(n), 376(2)(f), 506(II) IPC and sec. 5(m)/6, 5(l)/6 of PCSO Act.

(2.) The earlier bail application was dismissed as withdrawn with liberty to renew the prayer after the FSL report is received.

(3.) Counsel for the State opposes the prayer for grant of bail on the ground that statement of prosecutrix has been recorded and she has made allegation against the present applicant who is her step father and allegation has been made that applicant had been sexually exploiting the prosecutrix since she was aged 10 years.