DEEPAK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This second application under Sec. 439 of Cr.P.C. has been filed for grant of bail. The first application was dismissed by order dtd. 14/1/2022 passed in M.Cr.C.No.63412/2021.

(2.) The applicant has been arrested on 14/7/2020 in connection with Crime No.234/2020 registered at Police Station Esagarh, District Ashok Nagar for offence under Ss. 363, 366, 376, 376(2n) of IPC, under Sec. 3(2)(va), 3(1)(W)(ii) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act and under Sec. 3/4 of the POCSO Act.

(3.) This second application under Sec. 439 of Cr.P.C. has been filed in the light of the judgment passed by the Division Bench in the case of Pramod vs. State of M.P. by order dtd. 22/4/2021 passed in CRA No.5189/2020 whereas the first four criminal appeals were rejected. Thus, in all this is sixth prayer for grant of bail.