SANJAY RAWAT Vs. STATE OF M.P.

JUDGEMENT

(1.) This third repeat application under Sec. 439 of Cr.P.C. has been filed for grant of bail. Second bail application of the applicant No.1 Sanjay Rawat was dismissed by order dtd. 22/07/2021 passed in MCRC No.35769/2021 and second bail application of the applicant No.2 Santosh Rawat was dismissed by order dtd. 22/07/2021 passed in MCRC No.35779/2021.

(2.) The applicants have been arrested on 13/01/2021 in connection with Crime No.453/2020 registered at Police Station Karera, District Shivpuri for offence under Ss. 363, 366 and 376-D of IPC and Sec. 5/6 of the POCSO Act.

(3.) It is submitted by the counsel for the applicants that the prosecutrix has turned hostile and she has not supported the prosecution case. Accordingly, this Court by order dtd. 04/01/2022 had directed the State counsel to obtain the DNA test report.