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Judgment
7 paragraphs · 228 wordsSandeep N. Bhatt, J
This fifth application under Section 483 of BNSS has been filed for grant of regular bail in FIR/Crime No.325/2024 registered at Police Station Gohalpur, District Jabalpur for offences under Sections 376, 376(2)(N), 341, 506/34 of IPC and some other sections under the Religion Conversion Act and M.P. Freedom of Religion Act, 2021.
Counsel for the applicant has tried to point out certain facts which are available on record when the matter was decided by way of 3rd and 4th bail applications. The cross-examination is supposed to be relied upon by the applicant that too while arguing this application for bail which were already available when the 3rd and 4th bail applications were decided. He has also argued that in 2022, there is divorce which was taken place between the complainant and her husband and she was available at Jabalpur.
All these aspects were available when earlier bail applications were being considered and there is no substantial change in the circumstances.
Learned counsel for the State opposed the application and submits that there is no ground available to the applicant for grant of bail.
Considering the fact that there is no substantial change in circumstances, moreover considering the material available on record, I am of the view that no case is made out for grant of bail to the applicant.
Hence, this application is dismissed.