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Neetu Yadav vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · Decided on 31 October 2022 · Citation: (2022) 10 MP CK 0048

HON’BLE JUDGES
Gurpal Singh Ahluwalia, J
RESULT
Dismissed
CASE NUMBER
Miscellaneous Criminal Case No. 50189 Of 2022

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Judgment

5 paragraphs · 122 words

Gurpal Singh Ahluwalia, J

This fifth repeat application under Section 439 of Cr.P.C. has been filed for grant of bail. Third bail application of the applicant was dismissed by order dated 30/06/2022 passed in MCRC No.30483/2022.

The applicant has been arrested 14/01/2021 in connection with Crime No.18/2020 registered at Police Station Aswar, District Bhind for offence under Sections 363, 366, 376 of IPC and Section 5/6 of POCSO Act.

In view of the DNA test report, which has already been taken note of by this Court while dismissing the fourth bail application by order dated 30/06/2022 passed in MCRC No.30483/2022, no change in circumstance could be pointed out by the counsel for the applicant.

Accordingly, the application fails and is hereby dismissed.