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Judgment
9 paragraphs · 138 wordsG.S. Ahluwalia, J
This third application under Section 439 of Cr.P.C. has been filed for grant of bail. Previous bail application was dismissed on merits by order dated
14.06.2021 passed in M.Cr.C. No. 28476/2021.
The applicant has been arrested on 12.02.2021 in connection with Crime No.69/2021 registered at Police Station Maharajpura Distt. Gwalior for
offence under Section 306 of IPC.
The allegations against the applicant are that he and the deceased were on talking terms and thereafter she was not inclined to continue her
relationship, but on the strength of some obscene photographs of the deceased, the applicant was pressurizing her. The previous bail application was
dismissed by order dated 14.06.2021 passed in M.Cr.C. No. 28476/2021.
No change in circumstance could be pointed out by the Counsel for the applicant, therefore, the application fails and is hereby dismissed.