SANJAY KUMAR SHAH Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard on this third application for bail under section 439 of the Code of Criminal Procedure, 1973 filed on behalf of the petitioner Sankaj Kumar Shah in crime no.358/2017 registered by P.S.-Mada, District-Singrauli under Sections 376(2)(I), 376(2)(n) of the IPC and Sections 4/6 of the POCSO Act, 2012.

(2.) His first application for the same relief was dismissed by this Court as withdrawn by order dated 02.11.2017 passed in M.Cr.C.No.19839/2017.

(3.) His second application was also dismissed as withdrawn with liberty to renew the prayer after material change in circumstance by order dated 19.12.2017 passed in M.Cr.C.No.26404/2017.