AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 123 wordsG.S. Ahluwalia, J
This third application under Section 439 of Cr.P.C. has been filed for grant of bail. Previous application was dismissed by order dated 03.04.2021
passed in M.Cr.C. No. 20073/2021.
The applicant has been arrested on 13.01.2021 in connection with Crime No.721/2020 registered by Police Station Dehat Kotwali Distt. Bhind for
offence punishable under Sections 363, 366, 376 of IPC and under Section 5/6 of POCSO Act.
It is fairly conceded by the Counsel for the applicant that the prosecutrix has been examined and she has supported the prosecution case.
In view of the fact that the prosecutrix is minor and has supported the prosecution case, no case is made out for grant of bail.
The application fails and is hereby dismissed.