KAMAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Perused the case diary / challan papers.

(2.) This is the applicant's fourth application under Sec. 439 of Criminal Procedure Code, 1973, as he/her is arrested in connection with Crime No.446/2022 registered at Police Station-Birlagram Nagda, District-Ujjain (MP) for offence punishable under Ss. 452, 427, 323, 324, 294, 506, 34, 376(D) of the IPC. The applicant is in custody since 3/12/2022.

(3.) Applicant's third bail application-M.Cr.C.No.14398/2023 was dismissed on 11/4/2023 with liberty to renew the prayer after the FSL/DNA report is filed.