SOURABH SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is not available. However, it is submitted by the counsel for the complainant that he is in possession of the charge-sheet.

(2.) This fourth repeat application filed under Sec. 439 of Cr.P.C. for grant of bail. Third bail application was dismissed by order dtd. 24/09/2021 passed in MCRC No.47337/2021.

(3.) The applicant has been arrested on 20/03/2021 in connection with Crime No.116/2021 registered at Police Station Civil Lines, District Morena for offence under Ss. 305, 354-D, 34 of IPC and Ss. 11, 12 of the POCSO Act.