REGENT COMPUTRONICS PVT. LTD.

Rajkumar Dohare Appellant

V/S

The State of Madhya Pradesh Respondents

Referred Judgements :-

CHAMAN LAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
DINESH M N VS. STATE OF GUJARAT [REFERRED TO]
PRASANTA KUMAR SARKAR VS. ASHIS CHATTERJEE [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. V. VIJAY SAI REDDY [REFERRED TO]
NEERU YADAV VS. STATE OF U.P. [REFERRED TO]
VIRUPAKSHAPPA GOUDA AND ANOTHER VS. STATE OF KARNATAKA AND ANOTHER [REFERRED TO]

JUDGEMENT

(1.) Case diary is available.

(2.) This is third application filed under section 439 of Cr.P.C., 1973 for grant of bail.

(3.) It is submitted by the counsel for the applicant that the prosecutrix and her father have been examined and they have supported the prosecution case and the mother of the prosecutrix has been given up and now since there is no possibility of manipulation for winning over the witnesses, therefore, he may be granted bail.

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RAJKUMAR DOHARE Vs. THE STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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