Satte @ Satendra Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 2544 MP

   1      THE HIGH COURT OF MADHYA PRADESH
                      M.Cr.C. No.29641/2021
           Satte alias Satendra Singh Vs. State of M.P.

                 Through Video Conferencing
Gwalior, Dated:18/06/2021

       Shri Vikash Saxena, Advocate for applicant.

       Shri Alok Sharma, Panel Lawyer for respondent/State.

Case diary is available.

This fourth application under Section 439 of Cr.P.C. has been

filed for grant of bail. The third application was dismissed by order

dated 27/1/2021 passed in M.Cr.C. No.2831/2021.

The applicant has been arrested on 15/2/2020 in connection

with Crime No.19/2020 registered at Police Station Dehat, District

Bhind for offence under Sections 363, 366-A, 376 of IPC and Section

5/6 of the POCSO, Act.

The previous bail application was dismissed by order dated

27/1/2021 passed in M.Cr.C. No.2831/2021 with liberty to revive the

prayer after the receipt of DNA test report. It is fairly conceded by the

counsel for the applicant that the DNA test report has not been

received so far. However, it is submitted that five months have passed

after the rejection of third bail application and the DNA test report

has not been received.

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, the State is directed to ensure that the DNA test 2 THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.29641/2021 Satte alias Satendra Singh Vs. State of M.P.

report is positively filed before the trial court within a period of two

months from today.

With aforesaid directions, the application is dismissed.

(G.S. Ahluwalia) Judge Arun*

ARUN KUMAR MISHRA 2021.06.21 10:36:05 +05'30'