MONU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is not available. It is submitted that while rejecting the previous bail application, this Court had mentioned the facts in detail, therefore, this application may be considered in the light of the facts mentioned in previous order.

(2.) This second repeat application under Sec. 439 of Cr.P.C. has been filed for grant of bail. First bail application of the applicant was dismissed by order dtd. 16/03/2022 passed in MCRC No.13126/2022.

(3.) The applicant has been arrested on 31/01/2022 in connection with Crime No.101/2020 registered at Police Station G.R.P. B.G., District Gwalior for offence under Ss. 392, 412 of IPC r/w Sec. 11/13 of the MPDVPK Act.