DEV SINGH Vs. STATE OF M.P

JUDGEMENT

(1.) HEARD . Case diary perused.

(2.) THIS fourth/repeat application under Section 439 of the Criminal Procedure Code, 1973 for grant of bail has been filed by applicants, who are implicated in Crime No. 117/2014 registered at Police Station, Jeerapur, District Rajgarh (Biaora) (MP) for the offence punishable under Sections 376 (2) (g), 450 and 506 of the Indian Penal Code. They are in custody since 26.05.2014.

(3.) THEIR first application was dismissed as withdrawn by order dated 12.08.2014. Second repeat application was filed after recording Court Statement of the prosecutrix (PW -1). After arguing for some time, learned counsel for the applicants prayed for withdrawal of the application, and therefore, second application was dismissed as withdrawn by order dated 12.12.2014. Their third application was dismissed on merit by order dated 25.03.2015. Relevant part of the order dated 25.03.2015 reads, as under: -