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Judgment
4 paragraphs · 125 wordsSubodh Abhyankar, J
This is the fourth bail application filed by the applicant under Section 439 of Criminal Procedure Code, 1973, as he / she is implicated in connection with Crime No.383/2019 registered at Khachord DISTT. UJJAIN for offence punishable under Sections 376(2)(N),342/34 of IPC and 5(N)/6 and 5(L)6 of POCSO Act. The applicant is in custody since 14/02/2022.
Looking to the period of incarceration of the applicant as he lodged in jail since 14.02.2022 and prior to that he has already spent around two and half year of incarceration, learned judge of the trial Court is requested to conclude the trial and if the trial is not concluded within further six months time then the applicant can renew his prayer.
Accordingly, M.Cr.C. stands dismissed.