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Judgment
6 paragraphs · 89 wordsSatyendra Kumar Singh, J
1.
Case diary is available.
2.
This is first application filed under Section 439 of Cr.P.C. for grant of bail.
3.
The applicant has been arrested on 14.5.2023 in connection with Crime No.85/2023 registered at Police Station Bhonti, District Shivpuri for offence punishable under Sections 366, 376(2)(n) of IPC r/w Section 5/6 of the POCSO Act r/w Section 3(1)(W-i), 3(2)(v) of the SC/ST Act.
4 . Learned counsel for the applicant submits that this application has rendered infructuous.
5.
It is, accordingly, dismissed as infructuous.