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Judgment
7 paragraphs · 118 wordsVishal Mishra, J
This is second bail application under Section 439 Cr.P.C., filed by the applicant for grant of bail. Earlier application bearing M.Cr.C. No. 7316/2021
was dismissed as withdrawn vide order dated 27.4.2021.
Applicant has been arrested by Police Station Mandhata, District Khandwa (M.P.) in connection with Crime No. 239/2018 registered in relation to the
offence punishable under Sections 363, 366, 376 (2)(n), 376(3) and Section 5L/6 of the POCSO Act.
During the course of argument, it is transpired that age of the prosecutrix at the time of incident was 14 years and 4 months. Looking to the age of the
victim this court is not inclined to allow the application. Hence, the application is hereby rejected.