RAHUL SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard.

(2.) This is the second application under Section 439 of the Cr.P.C. First application was dismissed on 16.04.2015.

(3.) The applicant is in custody since 10.03.2015 in connection with Crime No. 99/2015 registered at Police Station Gole Ka Mandir, District Gwalior for the offences punishable under Sections 376-D and 34 of IPC.