Ram Naresh vs The State Of Madhya Pradesh
2021 Latest Caselaw 6879 MP

THE HIGH COURT OF MADHYA PRADESH MCRC-52648-2021 Ram Naresh Vs. State of MP

Gwalior, Dated: 26-10-2021

Shri Ashish Singh Jadon, Counsel for the applicant.

Shri B.S. Gaur, Counsel for the State.

Case Diary is not available.

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

filed for grant of bail. First bail application was dismissed on merits

by order dated 05.07.2021.

The applicant has been arrested on 06.03.2021 in connection

with Crime No.201/2019 registered at Police Station Maksudangarh

Distt. Guna for offence under Sections 363, 366-A, 376(2)(N) of IPC

and Section 5/6 of POCSO Act.

It is submitted by the counsel for the applicant that the

prosecutrix has partially turned hostile.

However, the evidence which has come on record is yet to be

appreciated by the Trial Court. At this stage, this Court cannot look

into the reliability and credibility of this witness and in view of the

judgment passed by this Court in the case of Anversinh @

Kiransinh Fatesinh Zala Vs. State of Gujarat passed on

12.01.2021 in Cr.A. No.1919/2010, no case is made out for grant of

bail.

The application fails and is hereby dismissed.

(G.S. Ahluwalia) Judge Abhi ABHISHEK CHATURVEDI 2021.10.26 17:51:36 +05'30'