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Judgment
10 paragraphs · 218 wordsG.S. Ahluwalia, J
This is fifteenth application filed under Section 439 of Cr.P.C. for grant of bail.
The applicant has been arrested on 28.09.2017 in connection with Crime No.80/2017 registered by Police Station Sumaoli, District Morena for offence punishable under Sections 302, 365, 120-B, 201 of IPC and under Section 11/13 of MPDVPK Act.
The previous bail application of the applicant was dismissed by this Court by order dated 3.3.2020 passed in M.Cr.C.No.9720/2020. It is submitted that thereafter Rambaran and Ramswaroop have been examined. Although Rambaran who is a witness of last seen together has supported the prosecution but Ramswaroop who is an eyewitness has not supported the prosecution case and he has turned hostile.
Per contra, the application is opposed by the counsel for the respondent/State.
Heard the learned counsel for the parties.
While dismissing the SLP (Crl.) No.3403/2020, the Supreme Court by order dated 22.9.2020 had given the following liberty to the applicant:
"The Special Leave Petition is, accordingly, dismissed at this stage with liberty to the petitioner to move the fresh Special Leave Petition before us after six months.
Thus in the light of the liberty extended by the Supreme Court this Court is of the considered opinion that no case is made out for grant of bail.
The application fails and is hereby dismissed.