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Judgment
6 paragraphs · 143 wordsGurpal Singh Ahluwalia, J
Case diary is available.
This 11th application under Section 439 of Cr.P.C. has been filed for grant of bail. The 10th application was allowed by order dated 9.6.2021 passed in M.Cr.C.No.27228/2021.
The applicant has been arrested on 19.12.2017 in connection with Crime No.568/2017 registered at Police Station Jhansi Road, District Gwalior for offence under Sections 397, 414 of IPC and under Section 11, 13 of MPDVPK Act.
This repeat application has been filed primarily on the ground of delay in trial. However, the order sheets of the Trial Court have not been filed to show that the applicant is not responsible for the delay.
Accordingly, the application is dismissed with liberty to the applicant to revive the prayer along with the complete order sheets of the Trial Court to show that the applicant is not responsible for the delay.