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Judgment
10 paragraphs · 153 wordsG.S. Ahluwalia, J
This second application under Section 439 of Cr.P.C. has been filed for grant of bail. The first application was dismissed by order dated 4.5.2021
passed in M.Cr.C.No.21709/2021.
The applicant has been arrested on 22.2.2021 in connection with Crime No.72/2021 registered at Police Station Inderganj, District Gwalior for offence
under Sections 376, 506, 34 of IPC.
This repeat application has been filed for grant of temporary bail on the ground of marriage of the son of the applicant.
In the wake of second wave of Covid 19 pandemic, if the applicant is released to attend the marriage function of his son and if he gets infected, then it
may prove fatal to the other inmates of the jail. Furthermore, the presence of the applicant is not necessary in the marriage of his son. Accordingly, no
case is made out for grant of temporary bail.
The application fails and is hereby dismissed.