ASHISH SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This eight repeat application under Sec. 439 of Cr.P.C. has been filed for grant of bail. The seventh application was temporarily allowed by order dtd. 04/07/2022 passed in MCRC No.31859/2022.

(2.) The applicant has been arrested on 01/12/2020 in connection with Crime No.840/2020 registered at Police Station Ambah, District Morena for offence under Sec. 365 of IPC and under Sec. 11/13 of MPDVPK Act.

(3.) This application has been filed mainly on the ground of period of custody and submitted that all the family members of the complainant have turned hostile and, therefore, his application for bail may be considered sympathetically.