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Judgment
5 paragraphs · 140 wordsG.S. Ahluwalia, J
This sixth application under Section 439 of CrPC has been filed for grant of bail. Fifth bail application of the applicant was allowed by order dated 11.06.2021 passed in M.Cr.C. No.27172/2021 and the applicant was released on temporary bail for a period of 2 months.
The applicant has been arrested on 04.09.2020 in connection with Crime No.417/2020 registered by Police Station Chanderi Distt. Ashoknagar for offence punishable under Sections 498-A, 304-B and 34 of IPC and Section 3/4 of Dowry Prohibition Act.
This repeat application has been filed mainly on the ground of delay. However, the order-sheets of the Trial Court have not been filed to show that the applicant is not responsible for delay.
Accordingly, this application is dismissed with liberty to the applicant to revive the prayer along with complete order-sheets of the Trial Court.