VIJAY DUBEY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the third bail application under Sec. 483 of B.N.S.S. filed on behalf of the applicant for grant of bail in connection with crime no.230/2025 registered at Police Station-Laur, District- Rewa for the offence under Ss. 137(2), 115(2), 87, 127(2), 64(2), 3(5) of BNS and Sec. 5/6 of POCSO Act. The applicant is in jail since 17/6/2025.

(2.) Earlier two applications of the present applicant was rejected by a co-ordinate Bench of this Court, however, the Hon'ble Judge, who has passed the orders, has demitted the office, therefore, this third application has been listed before this Court.

(3.) It is submitted by the learned counsel for the applicant that after rejection of the earlier bail application, the prosecutrix has been examined and she has turned hostile.