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Judgment
6 paragraphs · 121 wordsG.S. Ahluwalia, J
This is fourth repeat bail application under Section 439 of Cr.P.C. has been filed for grant of bail. Third application of the applicant was dismissed by order dated 21/06/2021 passed in MCRC No.28643/2021.
The applicant has been arrested on 21/10/2020 in connection with Crime No.76/2020 registered at Police Station Lanch, District Datia for offence under Sections 376(2)(N), 342, 363 and 506 of IPC.
It is submitted by the counsel for the applicant that the prosecutrix has been examined. However, he fairly conceded that she has supported the prosecution case.
In view of the fact the prosecutrix has supported the prosecution case, no case is made out for grant of bail.
Accordingly, the application fails and is hereby dismissed.