SINGHRAM KUSHWAH Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) I.A. No. 5248/16, an application for change of counsel has been filed by Shri Vijay Singh Rana, Advocate which is supported by an affidavit of the relative of the applicant.

(2.) The said I.A. is considered and allowed in part to the extent that erstwhile and as well as the new counsel are permitted to aruge the matter. Case Diary is perused.

(3.) Learned counsel for the rival parties are heard. The applicant has filed this 3rd repeat bail application u/S 439, Cr.P.C. for grant of bail. The applicant has been arrested by Police Station Shamshabad District Vidisha in connection with Crime No.346/2014 registered in relation to the offences punishable u/Ss. 363, 366A and 376(2)(g) (h) of IPC and Sec 3/4 Protection of Children From Sexual Offences Act, 2012.