VISHAL Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard. This is 2nd repeat application under Section 439 of Cr.P.C. for grant of bail to applicant Vishal S/o Sukhdev Maratha.

(2.) His first application was dismissed as withdrawn by order dated 9.2.2015.

(3.) This repeat application has been filed after recording the statements of prosecutrix (PW -1) and her husband (PW -2) on 24.6.2015. He has drawn my attention to Para -8 of the statement of prosecutrix and Paras -4 and 6 of the statement of her husband (PW -2), wherein no allegation of rape has been made against the present applicant nor he has been identified by them.