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Judgment
10 paragraphs · 140 wordsG.S. Ahluwalia, J
This is second application filed under Section 439 of Cr.P.C. for grant of bail.
The applicant has been arrested on 22.10.2020 in connection with Crime No.597/2020 registered at Police Station Thatipur, District Gwalior for
offence under Sections 292A, 506 and 507 of IPC, enhanced Section 376 (2) (n).
It is submitted by the counsel for the applicant that police after conclusion of investigation has filed the charge sheet, therefore his bail application may
be considered on the same.
Prayer accepted.
Considering the allegation that he had not only dropped intimate photographs of the prosecutrix in her house, but he also uploaded certain photographs
on the social media, this Court is of the view that looking to the subsequent conduct of the applicant, no case is made out for grant of bail.
Application fails and is hereby dismissed.