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Judgment
5 paragraphs · 117 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 17.1.2022 passed in M.Cr.C.No.63470/2021.
The applicant has been arrested on 18.10.2021 in connection with Crime No.320/2021 registered at Police Station Maharajpura, District Gwalior for offence under Sections 376 and 506 of IPC.
The first bail application of the applicant has already been dismissed on merits by order dated 17.1.2022 passed in M.Cr.C.No.63470/2021.
As no change in circumstance could be pointed out by the counsel for the applicant, accordingly the application fails and is hereby dismissed. However, liberty is granted to the applicant to revive the prayer after examination of the prosecutrix.