BRAJESH KHARE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the fourth bail application filed by the applicant under Sec. 439 of the Code of Criminal Procedure for grant of temporary bail relating to FIR No.03/2021 dated (not mentioned) registered at Police Station Orchha, District Niwari for the offence under Ss. 342, 354, 354(a), 376, 120-B, 376-D of IPC and Ss. 3,4,5g, 6, 5n, 9n, 91 and 10 of the POCSO Act, 2012. Applicant is in jail since 8/1/2021.

(2.) Earlier applications of the applicant were dismissed on merit, orders of which are available on record.

(3.) Learned counsel for the applicant submits that he has moved this application for grant of temporary bail to applicant for a period of four weeks for the treatment of his wife. He submits that the wife of the applicant is suffering from severe kidney disease and she requires treatment in AIIMS, Delhi. He submits that he has already filed the documents relating to disease of the wife of the applicant. He prays that under such circumstances, applicant may be granted temporary bail for a period of four weeks.