Akash Patwa vs The State Of Madhya Pradesh
2021 Latest Caselaw 3211 MP

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          THE HIGH COURT OF MADHYA PRADESH
                   MCRC No.28525/2021
                Akash Patwa vs. State of M.P.

                     Through Video Conferencing

Gwalior, Dated : 12.07.2021

      Shri D.S. Tomar, Counsel for the applicant.

      Shri C.P. Singh, Panel Lawyer for the respondent/State.

Case diary is available.

This 8th application under Section 439 of Cr.P.C. has been filed

for grant of bail. The 7th application was dismissed as withdrawn by

order dated 29.8.2020 passed in M.Cr.C.No.107472/2020.

The applicant has been arrested on 10.6.2018 in connection

with Crime No.104/2018 registered at Police Station Kotwali, District

Datia for offence under Sections 363, 366, 376 of IPC and under

Section 3/4 of the POCSO Act.

In view of the fact that DNA profile of the applicant has been

found in the DNA profile available in the vaginal slide of the

prosecutrix as well as in the light of the judgment passed by the

Supreme Court in the case of Hemudan Nanbha Gadhvi vs. State of

Gujarat reported in (2019) 17 SCC 523, this application for grant of

bail is hereby rejected.

However, it is submitted by Shri Tomar that the trial has

already reached to an advance stage, therefore, the Trial Court may be

directed to decide the trial as early as possible.

THE HIGH COURT OF MADHYA PRADESH MCRC No.28525/2021 Akash Patwa vs. State of M.P.

Considering the submissions made by the counsel for the

applicant, the Trial Court is directed to decide the trial as

expeditiously as possible preferably within a period of six months

from today.

The Office is directed to immediately send a copy of this order

to the Trial Court for necessary information and compliance.

(G.S. Ahluwalia) Judge (alok)

ALOK KUMAR 2021.07.14 10:29:34 +05'30'