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Judgment
G.S. Ahluwalia, J
This 8th application under Section 439 of Cr.P.C. has been filed for grant of bail. The 7th application was dismissed by order dated 6.7.2020 passed in M.Cr.C.No.15107/2020.
The applicant has been arrested on 9.1.2018 in connection with Crime No.110/2017 registered at Police Station Lahar, District Bhind for offence under Sections 363, 366, 376 of IPC and under Section 3/4 of the POCSO Act.
It is submitted by the counsel for the applicant that although the prosecution had closed its case but the case was being adjourned on the ground of non-filing of the DNA report.
Accordingly, this Court by order dated 10.2.2022 had directed the State Counsel to produce the DNA report.
The DNA test report has been produced and according to the same, the DNA profile of the applicant was found in the incriminating articles of the prosecutrix. Accordingly, no case is made out for grant of bail.
The application fails and is hereby dismissed.